MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence passed by the Court of III Addl.District and Sessions Judge, Kolar (sitting at KGF) in S.C.No.147/2016 dtd. 13/4/2018 whereby held conviction against the accused for the offences under Ss. 302 and 324 of IPC, 1860 and held that accused shall undergo imprisonment for life and to pay fine of Rs.10,000.00 for the offence under Sec. 302 of IPC and he shall undergo imprisonment for one year for the offence under Sec. 324 of IPC and shall pay fine of Rs.3,000.00 with default clause.

(2.) In this appeal the appellant is seeking intervention of the impugned judgment of conviction by consideration of grounds as urged in this appeal and consequently, set- aside the judgment of conviction and order of sentence rendered by the trial Court in respect of the aforesaid offences and to acquit the accused for the charges levelled against him.

(3.) Heard learned counsel Sri N.S.Sampangiramaiah for appellant/accused and Smt.Rashmi Jadhav, learned HCGP for State. Perused the judgment of conviction rendered by the trial Court.