RAMESH Vs. STATE BY MADHUGIRI POLICE

JUDGEMENT

(1.) Appellant, Ramesh was put on trial for commission of the offence under Sections 302 and 201 of the Penal Code, 1860. The Principal Sessions Judge, Tumkur by a judgment dated 25-6-1996 passed in Sessions Case No. 123 of 1994 acquitted him of both the charges.

(2.) Aggrieved by the same the State preferred Criminal Appeal No. 1062 of 1996 and the Karnataka High Court by its judgment dated 3-7-2002 set aside the acquittal of the appellant and found him guilty for the charges levelled against hint and sentenced him to suffer imprisonment for life as also to pay a fine of Rs 1000, in default to undergo imprisonment for two months.

(3.) The appellant has preferred this appeal under Section 379 of the Code of Criminal Procedure.