NARASIMHA MURTHY ALIAS MURTHY Vs. STATE BY KYATASANDRA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Sections 307, 504 and 506 of IPC and under Sections 3(1)(x) and (xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989' for short) on a trial held by the III Addl. Sessions Judge, Tumkur.

(2.) Sans unnecessary details, the prosecution version, unfolded during the Trial is as under:

(3.) During the trial, the prosecution examined PWs.1 to 11 and got marked documents Exs.P1 to P10 and Mos.1 to 4. Statement of the appellant was recorded under Section 313 Cr.P.C. He has taken a defence of total denial. No defence evidence was led. The Trial Court after hearing the counsel for parties and on appreciation of the material placed on record, convicted the appellant for the aforesaid charges and sentenced him to undergo rigorous imprisonment for a period of three years for the offence under Section 307 of IPC and to pay fine of Rs.5,000/- and lesser sentence for other offences. Aggrieved by the conviction and sentence, the present appeal has been filed.