MADHUKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Appellant who has been convicted by the Principal Sessions Judge at Gulbarga in S.C. No. 390/2006 dated 10th September 2007 for the offence punishable under Section 302 of Indian Penal Code is challenging the judgment of conviction and order of sentence to undergo imprisonment for life and to pay a fine of Rs. 500/-, in default to undergo simple imprisonment for 20 days.

(2.) The facts leading to this case are as under:

(3.) On appearance, accused pleaded not guilty and claimed to be tried. In the circumstances in order to bring home the guilt of the accused, prosecution relied upon the evidence of PWs-1 to 13 and got marked Exs.P-1 to 14 and MOs.1 to 24.