LOKESH S/O. LATE KOTESWARA MODALLAR Vs. THE STATE REP. BY INSPECTOR OF POLICE REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE Appellant (hereinafter referred to as 'accused') was tried and convicted for an offence punishable under Section 302 Indian Penal Code. Therefore, he has filed this appeal.

(2.) WE have heard Sri P.K. Ponnappa, learned Counsel for accused and Sri N.S. Sampangiramaiah, learned HCGP for State. We have been taken through the evidence and the impugned judgment.

(3.) DURING trial, on behalf of prosecution, PW1 to PW6 were examined and documents as per Ex.P. 1 to Ex.P. 14 were marked and material objects as per M.O.1 to M.O.6 were marked.