BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been filed challenging the judgment dated 15/ 18.6.2004 passed by the Fast Track Court-VI, Bangalore City in S.C. No. 450/2003 convicting the appellant for the offence under Section 307, IPC and sentencing him to suffer R.I. for a period of 3 years and to pay a fine of Rs. 2,000/-, in default to suffer S.I. for a period of 3 months.

(2.) It is the case of the prosecution that, on 3.4.2003 at about 7.15 p.m. within the jurisdiction of Madivala Police Station, Bangalore City, in front of the house of the accused in Siddartha Colony, the accused is alleged to have assaulted the injured Soma by means of a knife with such intention as to cause his death, thereby accused is charged for having committed an offence under Section 307, IPC.

(3.) In order to prove the case, the prosecution has examined in all 11 witnesses and got marked Exs.P1 to P6 and produced MOs.1 to 5. The defence of the accused is one of total denial. However, after hearing the prosecution and the defence, the learned Sessions Judge was pleased to convict the accused and to sentence him as hereinbefore mentioned.