KAREGOWDA D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The unsuccessful appellant / accused No.1 has filed the present appeal against the judgment and order of conviction and sentence dated 10th October 2014, made in S.C. No.158/2013 passed by the II Addl. District and Sessions Judge, Tumkur, whereby the accused No.2 was acquitted and accused No.1 was convicted for the offence punishable under Section 302 of IPC and sentenced him to suffer rigorous imprisonment for life and shall also pay a fine of Rs.10,000, in default, to undergo imprisonment for a period of six months.

(2.) The brief facts of the case are as under:

(3.) In order to prove the case of the prosecution, the prosecution examined in all 13 witnesses as PW1 to PW13 and marked 11 documents at Ex.P1 to P11 and 16 material objects as MO1 to MO16. The accused persons did not choose to lead any evidence in their defence.