MONAPPA @ MUTTAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence passed by the learned I Additional District and Sessions Judge, Dharwad sitting at Hubli (hereinafter referred to as the Trial Court) in Sessions Case No.77/2013 dated 27.04.2016, whereunder the accused was convicted and sentenced for an offence punishable under Section 302 of IPC.

(2.) We have heard the learned counsel Shri K.M.Shiralli for the appellant accused and Shri V.M.Banakar, learned Additional S.P.P. for the respondent State.

(3.) The facts necessary to unfold the prosecution narration may be stated thus;