MADUSUDAN @ MADUSUDAN RAJE URS S/O LATE RAGHAVA RAJE URS Vs. STATE OF KARNATAKA REPRESENTED BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) QUESTIONING the legality and correctness of the judgment of conviction and order of sentence passed by the Presiding Officer, Fast Tract Court -Ill, Mysore, dt.5th September 2006 in S.C. 14/2006 convicting the Appellant for the offences punishable under Section 436, 307 and 302 IPC and sententencing him to undergo Rigorous imprisonment for five years and to pay a fine of Rs. 500/ -, in default, to undergo simple imprisonment for two months for the offence punishable under Section 436, to further undergo Rigorous imprisonment for five years and to pay fine of Rs. 500/ -, in default, to undergo simple Imprisonment for two months for the offence punishable under Section 307 IPC., and to undergo R.I. for life and to pay fine of Rs. 500/ -, in default, to undergo S.I. for two months for the offence punishable Under Section 302 of IPC., the present appeal is filed.

(2.) HEARD the learned Counsel for the Appellant and the learned Public Prosecutor for the State.

(3.) THE Fast Track Court after hearing the learned Counsel for the parties formulated the following points for its consideration: