CHANDRASHEKHARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed by the convicted accused challenging the judgment and order of convictions passed by the learned Sessions Judge, Shimoga, dated 30th of May, 1997 in Sessions Case No. 72/1996, convicting the appellant for the offence under Section 302, IPC and sentencing his to undergo imprisonment for life.

(2.) THE brief facts as per the prosecution case are as follows :-

(3.) APART from this defence the accused also examined his relative Ramappa as D. W. 1 to substantiate his plea of alibi. On appreciation of the entire evidence on record, the trial Court disbelieved the alibi of the defence and accepting the evidence of the prosecution held that accused guilty of the offence under Section 302, IPC though acquitted him of the charge under Section 4 of the Dowry Prohibition Act. Hence, the present appeal.