MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant who is the accused in S.C.No.104/2017 is before this Court challenging the judgment of conviction dtd. 13/12/2018, passed by the Principal District and Sessions Judge, Bagalkote (hereinafter referred to as 'the trial Court', for brevity) in S.C.No.104/2017.

(2.) By way of the judgment dtd. 13/12/2018 passed in S.C.No.104/2017, the trial Court had convicted the accused for the offence punishable under Sec. 302 of the IPC and by way of an order of sentence dtd. 14/12/2018, sentenced the accused to undergo imprisonment for life and to pay a fine of Rs.15,000.00 and in default of payment of fine, to undergo Simple Imprisonment for three months. It is aggrieved by the same that the appellant is before this Court.

(3.) The case of the prosecution is that PW1 - complainant had lodged a complaint on 10/7/2017 alleging that the accused suspecting the fidelity of his mother Rudravva Hadapad, had on 9/7/2017, left Bagalkot to Jammanakatti village on his motorcycle and has assaulted his mother Rudravva using a crowbar on her head, due to which she died on the spot.