JAYAPPA, S/O GOPALA Vs. STATE

JUDGEMENT

(1.) This appeal is filed against the judgment and order dated 8/10-2-2010 passed by the Fast Track Court at Chickmagalur in S.C.No.18/2008 convicting the accused of the offence punishable U/s.302 IPC and sentencing him to undergo imprisonment for life and to pay fine of Rs.1,000/-.

(2.) It is the case of the prosecution that on 18.02.2007 at 8.30 p.m. at Jannapura auto stand within the jurisdiction of Mudigere Police Station accused took quarrel with the deceased Lokesha who is an auto driver with regard to taking the wife of the accused to Gonibeedu in his auto and being enraged by the answer given by the deceased, the accused brought a sickle and committed the murder of the deceased by hitting him with a sickle thereby he is alleged to have committed an offence punishable U/s.302 IPC.

(3.) The prosecution in order to prove its case has examined PWs.1 to 18 and marked Exs.P1 to P.29 and produced M.Os.1 to 6. The defence of the accused was one of total denial. However by the impugned judgment the learned Sessions Judge was pleased to find the accused guilty of the offence and convicted him and sentenced him as aforesaid. It is the said order of conviction which is challenged in this appeal.