KASHIBAI W/O MALLAPPA @ MALLIKARJUN Vs. STATE

JUDGEMENT

(1.) Assailing the judgment and order of conviction and sentence passed by the Court of the II Additional Session Judge at Gulbarga dated 17.02.2011 in S.C.No.230/2008, accused/appellants have preferred this appeal.

(2.) We have heard the learned counsel appearing for the appellants and the learned Additional State Public Prosecutor appearing for the respondent/State.

(3.) The factual matrix of the prosecution case is as under:-