RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by his conviction and sentence for the offences punishable under Sec. 302 IPC, appellant who is accused has filed this appeal under Sec. 374 (2) Cr.P.C.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) A charge sheet came to be filed against the accused for the offence punishable under Sec. 302 I.P.C., alleging that he was angered by the fact that deceased- Kumara was speaking with his wife and had warned him and in this background on 10/8/2017 at about 11.30 a.m. on the kuccha road [XXXX] leading to Koligudda within the jurisdiction of Kavatakoppa, when deceased was returning after answering nature's call, accused assaulted him with a sickle (Kudugolu) and when deceased tried to avoid the blow with his left hand, his left wrist was severed and when deceased fell down, accused gave blows on his neck as a result of which deceased died on the spot.