HARIJANARA KUMARA Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by the appellant challenging the judgment of conviction dated 07.12.2016 and the order of sentence dated 15.12.2016 passed by the II Additional District & Sessions Judge, Kodagu-Madikeri sitting at Virajpet (hereinafter referred to as 'the trial court') in S.C.No.28/2015 wherein the appellant/accused has been found guilty and convicted for the offence punishable under Section 302 of IPC and sentenced to undergo rigorous life imprisonment and payment of fine of Rs.30,000/- and in default, the appellant shall undergo simple imprisonment for a period of two years for the offence punishable under Section 302 of IPC.

(2.) We have heard the arguments of learned counsel for the appellant and the learned High Court Government Pleader for the respondent-State.

(3.) The rankings of the parties before the trial court are retained for the sake of convenience.