A.YELLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused preferred this appeal aggrieved by the impugned judgment of conviction and order of sentence dated 12.02.2013 on the file of the learned Presiding Officer, Fast Track Court-I, Bellary (herein after referred to as the trial court), whereunder the accused/appellant was convicted for the offences punishable under Sections 302, 307 and 324 of IPC and sentenced to undergo rigorous imprisonment for life and pay fine of Rs.10,000/- and in default to pay fine, to undergo simple imprisonment for six months for the offence punishable under Section 302 of IPC, to undergo rigorous imprisonment for 5 years and to pay fine of Rs.5000/-, in default payment of fine to undergo simple imprisonment for a period of 3 months for the offence punishable under Section 307 of IPC and further sentenced to undergo rigorous imprisonment for one year and pay fine of Rs.2000/- and in default payment of fine to undergo simple imprisonment for a period of one month for the offence punishable under section 324 of IPC and ordered to suffer the sentence concurrently.

(2.) We have heard the arguments of the learned advocate Sri.Mahesh Wodeyar for the appellant/accused and the learned Additional SPP Sri.V.M.Banakar for the respondent and perused the materials on record including the lower Court records.

(3.) Brief facts of the case are as under: