SIDDALING Vs. STATE

JUDGEMENT

(1.) This appeal is by accused No.1, challenging the Judgment and Order dated 10.02.2012 passed by the Court of the I Additional Sessions Judge, Kalaburagi in S.C. No.89/2011, convicting and sentencing him for the offences punishable under Sections 302 and 201 of IPC.

(2.) We have heard the learned counsel appearing for the appellant and the learned Additional SPP appearing for the respondent/State.

(3.) In brief, the case of the prosecution is as under: