SRINIVASA S/O VENKATESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the Judgment dated 16.10.2008 passed by the I Addl. District & Sessions Judge, Kolar in S.C.No.121/2007 convicting the appellant for the offence under Section 302 of IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 10,000/- and further sentencing him to pay a fine of Rs. 2,000/- for the offence under Section 506 of IPC.

(2.) It is the case of the prosecution that on 10.3.2007 at about 3.30 p.m. in the premises of Vemagal bus stand, the accused intentionally committed the murder of the deceased A.Keshava Reddy s/o Late Avalappa by assault with chopper on his head; thereby he is alleged to have committed the offence under Section 302 of IPC.

(3.) It is the further case of the prosecution that on the above said place, date and time when CWs.2 to 5 came to the rescue of the deceased, the accused criminally intimidated and threatened them with dire consequences to their life, thereby, he is alleged to have committed the offence under Section 506 of IPC.