NIRVANAIAH S/O BYRAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is questioning the legality and correctness of the judgment of conviction and order of sentence passed by the FTC-I Chickmagalur dated 5.3.2009 in S.C.No.101/07.

(2.) Based on the charge sheet filed by the Banakal police, the appellant was tried for the offence punishable under Section 302 of IPC.

(3.) It is the case of the prosecution that PW1 Gowramma lodged a complaint on 31.5.2007 with the Banakal police as per Ex.P1 and the same was registered in Crime No.22/2007 for the offence punishable under Section 304 of IPC.