ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the judgment of conviction and order of sentence rendered by the Court of the IV Addl. District & Sessions Judge, Shimoga sitting at Bhadravathi in S.C.No.94/2015 dated 02 /4/2/2017. By the aforesaid judgment, the Trial Court had convicted the accused / appellant herein for offences under Ss. 302 and 201 of the IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000.00 for the offence punishable under Sec. 302 IPC with default clause and to further undergo simple imprisonment for a period of 4 years and to pay a fine of Rs.5,000.00 for the offence punishable under Sec. 201 IPC along with default clause. Both the sentences were to run concurrently.

(2.) This appeal is filed challenging the judgment of conviction and order of sentence urging various grounds seeking intervention of the judgment of conviction rendered by the Trial Court and consequently to set aside the judgment of conviction rendered by the Trial Court and consequent upon setting aside the said judgment, to acquit the accused of the offences under Ss. 302 and 201 of the IPC as reflected in the operative portion of the order.

(3.) Heard the learned counsel Shri Umesh P.B. for the appellant and so also the learned Addl. SPP for the State and perused the judgment of conviction rendered by the Trial Court in S.C.No.94/2015 inclusive of the material documents which were got marked at Exhibits P1 to P42 inclusive of MO-1 to MO-8.