YOGANARASIMHAM @ NARASIMHA S/O LATE VARADARAJU Vs. STATE

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the charge under Section 307 IPC on a trial held by Fast Track Court at Mysore.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) I have heard learned Counsel for the appellant and learned High Court Government Pleader.