SHARANAPPA @ SHARANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned senior counsel appearing for the appellant and the learned Additional Advocate General appearing for the respondent-State.

(2.) The appellant was convicted by the Trial Court for the offences punishable under Ss. 302 and 201 of the Indian Penal Code (for short "IPC"). For the offence under Sec. 302, the Trial Court sentenced the appellant to undergo life imprisonment and to pay fine of Rs.25,000.00 (Rupees twenty five thousand). In the appeal, by the impugned judgment, the High Court has confirmed the conviction.

(3.) Reference to few relevant facts will be necessary. The deceased is Meenakshi with whom the appellant married on Basavajayanti day in the year 2003 in a mass marriage programme. The appellant was working as a Coolie at Mangalore. About 3-4 months prior to the date of incident, the appellant took the deceased to Mangalore and started residing together in a rented room owned by PW-10.