CHANDRAPPA @ CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the judgment dated 28.4.2008 passed by the Presiding Officer, Fast Track Court, Udupi in S.C.No.69/2006 convicting the appellant for the offences under Section 302 and 307 of IPC and sentencing him to undergo imprisonment for life and also to pay fine of Rs. .5000/- for the offence under Section 302 of IPC and further sentencing him to undergo Rigorous imprisonment for seven years and to pay fine of Rs. .5000/- for the offence under Section 307 of IPC and in default of payment of fine to suffer rigorous imprisonment for another one year with a further direction that both the sentences shall run concurrently.

(2.) It is the case of the prosecution that accused had married PW.9-Asha and out the wed lock they had one child and she became pregnant for the second child.

(3.) The prosecution in order to prove the case has examined in all 22 witnesses and got marked Exs.P1 to 29 and produced Mos.1 to 8. the defence of the accused was one of total denial. However, the learned Sessions Judge after hearing the prosecution and defence convicted and sentenced the accused as aforestated. It is this order of conviction and sentence which has been challenged by the accused in this appeal.