PANDURANG NARAYAN HARIKANTRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appellant, who is accused in Sessions Case No.30/2017, in the Court of the Principal District and Sessions Judge, Uttara Kannada, Karwar, (hereinafter for brevity, referred to as the 'Sessions Judge's Court'), has challenged the impugned judgment of conviction dtd. 6/6/2019 and order on sentence dtd. 7/6/2019, convicting him for the offences punishable under Ss. 504, 506 and 302 of the Indian Penal Code, 1860 (hereinafter for brevity, referred to as Rs. the IPC ') and sentencing him accordingly. It is against the said judgment of conviction and order on sentence, the appellant/accused has preferred this appeal.

(2.) The summary of the case of the prosecution in the Sessions Judge's Court was that on 25/6/2017, at about 9.30 p.m., in his house at Seabird Colony, Harwada, Ankola Taluk, within the limits of complainant-police station, the accused, after picking up a quarrel with his elder son Vinod for non- payment of money to him, abused him in filthy language, threatened him to his life and also throwing a grinding stone on the head of his sleeping son Vinod and inflicting multiple injuries upon him committed his murder and thereby committed the offences punishable under Sec. 504, 506 and 302 of IPC.

(3.) Since the accused pleaded not guilty, in order to prove the allegations made against the accused, the prosecution got examined in all ten witnesses from PW-1 to PW-10 and got marked twentyeight documents from Exhibits P-1 to P-28 and Material Objects from MO-1 to MO-7. From the accused side, no witness was examined, however, portions of statement of PW-2 was got marked as Ex.D.1 and Ex.D.2.