KOTRESH @ KOTRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was tried for the murder of one 'S'. The relevant Sessions Court, for reasons assigned in the judgment dtd. 18/1/2020 convicted the appellant for culpable homicide not amounting to murder under Sec. 304 Part-II, Indian Penal Code, 1860[IPC] and by an order dtd. 21/1/2020 sentenced him to 10 (ten) years rigorous imprisonment.

(3.) Such conviction and sentence were carried by the appellant in an appeal under Sec. 374 (2), Code of Criminal Procedure, 1973[CrPC] before the High Court of Karnataka, Dharwad Bench. By its judgment and order dtd. 8/2/2024, the High Court maintained the conviction of the appellant, however, reduced the sentence to 8(eight) years rigorous imprisonment.