CHANNARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused has filed this appeal against judgment of conviction for offences punishable under Sections 302 and 201, I.P.C.

(2.) We have heard Sri. S.R. Khamroz Khan, learned counsel for accused, and Sri. N.S. Sampangiramaiah, learned Government Pleader for the State.

(3.) The learned trial Judge framed the following charges: