ABDUL RUB SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused has preferred this appeal challenging the legality and correctness of the Judgment and order dt.2.12.2009 passed in S.C.No.187/2001 by the IV Additional Sessions Judge, Mysore, convicting him for the offence u/s 302 IPC and sentencing him to undergo imprisonment for life and to pay a fine of Rs.10,000/-, in default to under R.I. for one year.

(2.) This is a case instituted against the accused, otherwise than on a Police report.

(3.) The brief facts of the case are:-