MALLESHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal filed under Sec. 374(2) Cr.P.C., is directed against the Judgment dated 11.1.2000 in S.C. No. 82/1998, on the file of the I Addl. Sessions Judge, Chitradurga (hereinafter referred as "learned Judge"), wherein the learned Judge had convicted the appellant (accused No. 1) for an offence under Sec. 364 -A of I.P.C. 1860 and had sentenced him to undergo life imprisonment and also to pay a fine of Rs. 2,000/ - in default to under R.I. for one year.

(2.) We have heard the arguments advanced by the learned Counsel appearing on both sides.

(3.) In view of the grounds urged in the memorandum of appeal, at the time of arguments, the following points would arise for consideration in this appeal are: -