RAMA ALIAS RAMEGOWDA Vs. STATE BY PANDAVAPURA POLICE

JUDGEMENT

(1.) The appellant filed this appeal against the judgment of conviction and order of sentence passed in Special Case No. 63/2002 on the file of the Additional Sessions and Special Judge at Mandya, wherein the appellant was found guilty of the offences under Section 302 IPC and Section 3(2)(v) of the SC and ST (Prevention of Atrocities) Act, 1989 and sentenced him to undergo imprisonment for life and fine of Rs. 5,000/-, in default of payment of fine to undergo Rigorous Imprisonment for six months. The prosecution case in brief is as follows :

(2.) The trial Court framed the charge against the accused under Section 302 of IPC and Section 3(2)(v) of SC and ST (Prevention of Atrocities) Act, 1989. The plea of the accused is one of total denial.

(3.) In order to bring home the guilty of the accused for the aforesaid offences, the prosecution examined PWs 1 to 29 and relied on Exs. P1 to P30 and MOs 1 to 10.