SHANKAR Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the accused, being aggrieved by the judgment dtd. 23/7/2016 and order of sentence dtd. 27/7/2016 in S.C.No.98/2014 for the offences punishable under Ss. 460 , 302 and 392 read with Sec. 34 of IPC on the file of the Principal District and Sessions Judge, Bidar.

(2.) Brief facts of the case are as under:

(3.) The servants of the deceased namely, Nagesh and Abhishek after having dinner in the house of the deceased, came to the farm house and saw the situation and got scared. The deceased was lying in the pool of blood. Immediately, they rushed to the house and informed the incident to the family members. The family members rushed to the spot and made some arrangements to shift the deceased to the hospital. However, the doctor declared that the deceased was brought dead.