SHAIKH MAHIBOOB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by accused challenging judgment of conviction and order of sentence dated 19.08.2016 passed by the Prl. Sessions Judge Kalaburagi in S.C. No. 275/2013 whereunder the appellant - accused has been convicted for the offence punishable under Section 302 of IPC and sentenced to undergo imprisonment for life and shall pay a fine of Rs. 2,000/- (Rupees Two Thousand only).

(2.) The case of the prosecution in brief is that:-

(3.) The Trial Court framed the charge for offence punishable under Section 302 of IPC. The accused denied the charge. The prosecution in order to prove its case examined seventeen witnesses as PWs.1 to 17 and got marked eighteen documents as Exs.P.1 to 18 and M.O.s.1 to 3 were got identified. The statement of the accused was recorded under Section 313 of Cr.P.C. and he denied all the incriminating evidence. The Trial Court after hearing the arguments on both sides has formulated the point for consideration and passed the impugned judgment convicting the accused for the offence punishable under Section 302 of IPC.