SYED SAHIL Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence rendered by the Court of the III Addl. Sessions Judge, Shivamogga, in S.C.No.141/2015 dtd. 3/3/2016. By the said judgment, the appellant / accused has been convicted for offences punishable under Sec. 302 of the IPC, 1860 and sentenced to undergo imprisonment for life and to pay a fine of Rs.10,000.00 along with default clause.

(2.) This appeal is filed by the appellant challenging the aforesaid judgment of conviction and order of sentence, by urging various grounds and seeking for consideration of the grounds urged therein and to set aside the judgment of conviction rendered by the Trial Court in S.C.No.141/2015 dtd. 3/3/2016.

(3.) We have heard Smt. Priyanka S. Angadi, learned counsel for the appellant / accused and so also the learned Addl. SPP for the State. Perused the judgment of conviction and order of sentence in S.C.No.141/2015 consisting of the evidence of PW-1 to PW-11 and so also the documents at Exhibits P1 to 24 inclusive of material objects namely MO-1 to MO-6.