KIRAN SEBASTIYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence rendered by the II Addl. District and Sessions Judge at Tumkuru in SC.No.16/2016 dtd. 11/1/2017 whereby convicted the accused for the offence punishable under sec. 302 IPC, 1860 and sentenced to pay fine of Rs.10,000.00 which is reflected in the operative portion of the order. Whereas the appellant is seeking to consider the grounds urged in this appeal and to set aside the judgment of conviction rendered by the trial court in so far as the offence under Sec. 302 IPC and consequently, to acquit the accused.

(2.) Heard the learned counsel Sri Veeranna G Tigadi for the appellant/accused and the learned Additional SPP for the State. Perused the judgment of conviction and order of sentence rendered by the trial court in SC No.16/2016.

(3.) The factual matrix of the appeal are as under: