AJJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the judgment of conviction and sentence dated 07.12.2010 passed in S.C.No.23/2008 on the file of the Fast Track Court, Channarayapatna, for the offences punishable under Sections 307 and 448 of IPC sentencing the accused for a period of five years and to pay a fine of Rs.2,000/- for the offence punishable under Section 307 of IPC and sentencing the accused to undergo imprisonment for a period of three months and to pay a fine of Rs.250/- for the offence punishable under Section 448 of IPC.

(2.) It is the case of the prosecution before the Trial Court that the complainant Smt. N.T. Jayalakshmamma lodged the complaint against the appellant that on 22.11.2007 when she was alone in the house at around 12.00 noon, the accused trespassed the house of the complainant with an intention of taking her life and in furtherance of the same, he has assaulted her by means of iron rod and caused injuries on her head and other parts of the body. Hence, the police registered the case against the accused for the offences punishable under Sections 448 and 307 of IPC. The police after investigation have filed the charge sheet and the same was registered as C.C.No.46/2008 and on committal, the same was registered as S.C.No.23/2008.

(3.) The prosecution in order to prove the case, examined P.Ws.1 to 11 and got marked the documents at Exs.P.1 to 9. The prosecution also relied upon M.Os.1 to 3. The Trial Court after considering both oral and documentary evidence placed on record, convicted the accused. Hence, the present appeal is filed before this Court.