MAYANNA, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) APPELLANT /accused in SC No.42/2010 on the file of Fast Track Court -II, at Tumkur, is before this Court under Section 374(2) of the Code of Criminal Procedure, challenging the judgment dated 31.8.2010 made in the above -said case, convicting and sentencing the accused to undergo imprisonment for life, to pay a fine of Rs. 25,000/ -, in default in payment of fine, to undergo SI for 6 months for the offence punishable under Section 302 of IPC.

(2.) BRIEF facts of the case leading to the filing of the Appeal may be stated as under:

(3.) THE appellant/accused has filed the present appeal challenging the impugned judgment of conviction and order of sentence.