PUTTAWWA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Accused who is a widow has been convicted of an offence punishable under Section 302, I. P. C., for having killed her newly born child on the night of 19-3-1956 and sentenced to imprisonment for life. The learned Sessions Judge has also in view of the circumstances of the case, recommended that this was a fit case for Government to reduce the sentence to one year's rigorous imprisonment.

(2.) It was brought to our notice at the commencement of the arguments in the case that Government has remitted the un-expired portion of the sentence of imprisonment. Sri M. Ramachandra Rao who appears on behalf of the Legal Aid Society for the appellant stated that nevertheless he was entitled to press his appeal. We do not entertain any doubts in the matter since a remission of sentence does not mean acquittal and an aggrieved party has every right to vindicate himself or herself.

(3.) The prosecution case briefly stated is as follows: