SIDDARAJU @ MINAKA S/O SIDDAVEERAIAH Vs. STATE BY IJOOR POLICE STATION RAMANAGARAM TOWN BANGALORE RURAL DISTRICT

JUDGEMENT

(1.) APPEAL by the accused against the judgment of conviction in S.C. No. 167/2008 dated 21st October 2005 on the file of Fast Track Court at Ramanagaram.

(2.) ACCUSED was charge -sheeted and tried for an offence punishable under Section 307 of the Indian Penal Code.

(3.) ON committal, the accused was brought before the Sessions Judge, Ramanagaram and the Sessions Court framed the charge for an offence punishable under Section 307 of IPC as under: