AIROnline 2019 Kar 949 ::(2019) 5 Kant LJ 752

Karnataka High Court

Hon'ble Judge(s): Bellunke A. S. , J

Penal Code (45 of 1860) , S.498A, S.306— Evidence Act (1 of 1872) , S.3— Cruelty and abetment of suicide - Conviction - Since accused convicted on basis of unchallenged testimony of prosecution witnesses - Conviction, set aside and matter remanded back to trial Court to decide afresh with direction to provide opportunity to accused to engage counsel. (Para 9 10 11 12)