H GOPALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Section 326 IPC on a trial held by the Sessions Judge, Tumkur.

(2.) Sans unnecessary details, the prosecution version unfolded during the trial is as under:

(3.) During the trial, the prosecution examined PWs. 1 to 6 and in their evidence bot marked the documents Exs.P.1 to P.10 and MOs. 1 and 2. The Statement of the accused was recorded under Section 313 Cr.P.C. He has taken the defense of total denial and has not led any defense evidence. The Trial Court after hearing the Public Prosecutor and the counsel for the accused and on appreciation of the material on record convicted the appellant for the charge under Section 326 IPC and ordered him to undergo rigorous imprisonment for three years and to pay fine of Rs. 2,000/- and aggrieved by the said order, this appeal has been preferred.