SHIVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is accused who has been convicted by the Principal Sessions Judge, Belagavi vide judgment dtd. 1/6/2017 in Sessions Case No.115/2014 for offences punishable under Ss. 302, 201 and 404 of the IPC.

(2.) The appellant has been sentenced to undergo imprisonment for life for offences punishable under Sec. 302 of the IPC and to pay fine of Rs.50,000.00, to undergo imprisonment for seven years for offence punishable under Sec. 201 of the IPC and to undergo imprisonment for three years for offence punishable under Sec. 404 of the IPC, that all sentences running concurrently.

(3.) The facts of the case are that: