SHEKHAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is directed under Section 374(2) of the Cr.P.C. challenging the judgment of conviction and order of sentence dated 11.05.2011 in S.C. No. 43/2010 on the file of the Sessions Judge, Bagalkot, whereby the learned Sessions Judge found the appellant guilty of the offence under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/ - and in default to undergo S.I. for six months. Aggrieved by the judgment of conviction, the appellant has filed this appeal.

(2.) BRIEF facts of the case are as hereunder:

(3.) AFTER hearing the Public Prosecutor and the learned Counsel for the appellant, the Trial Court framed charge under Section 302 IPC and the accused pleaded not guilty. The prosecution examined P.Ws. 1 to 15 and got marked Exs. P1 to P25 and M.Os. 1 to 22.