MANJULA MALLESHI NAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by the accused against the judgment of conviction and sentence passed by the Principal Sessions Judge, Belagavi in Sessions Case No.11/2015, dated 24.04.2017 for the offence punishable under Section 302 of IPC.

(2.) By the above said impugned order the accused came to be convicted and sentenced to undergo imprisonment for life for the offence punishable under Section 302 of IPC.

(3.) Brief facts of the case for the purpose of this appeal are :