KALYANI Vs. STATE

JUDGEMENT

(1.) PETITION for bail.

(2.) OFFENCE alleged under Section 302 of IPC in Crime No.278 of 2014.

(3.) LEARNED counsel for the petitioner contended that even as per the prosecution version, even prior to the occurrence, there was quarrel between the petitioner and the deceased. Under grave and sudden provocation, she is alleged to have stoned her husband. However, it proved him fatal.