HULIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant-accused under Sec. 374(2) of Cr.P.C. for setting aside the judgment of conviction and the order of sentence dtd. 4/2/2012 passed by the Additional Sessions Judge, Chikmagalur, in S.C.No.106/2009 for having found the appellant guilty and convicted, and sentenced him to undergo rigorous imprisonment for the period of 6 years and to pay fine of Rs.20,000.00 and in default to pay fine, to undergo simple imprisonment for the period of three months for the offence punishable under Sec. 307 of IPC.

(2.) Heard the arguments of learned counsel for the appellant-accused and the learned High Court Government Pleader for the respondent-State.

(3.) The rank of the parties before the trial Court is retained for convenience.