SHARDA URA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence rendered by the trial Court in S.C.No.1322/2014 dtd. 14/11/2018 convicting the appellant - accused for the offence punishable under Sec. 302 of IPC, 1860. The accused was sentenced to undergo life imprisonment and to pay fine of Rs.5,000.00 and default to pay the fine, to undergo rigorous imprisonment for two years. In this appeal seeking intervention for consideration of grounds as urged in this appeal and consequently, to set-aside the judgment of conviction and order of sentence rendered by the trial Court and acquit the appellant - accused.

(2.) Heard learned counsel Sri Rakshith.R for the appellant - accused and learned Addl.SPP for State namely Sri Vijay Kumar Majage. Perused the judgment of conviction and order of sentence rendered by the trial Court.

(3.) The factual matrix of the appeal are as under: