WAZEER AHAMED, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the sole accused in S.C.No. 567/2009 on the file of the Fast Track Court -VIII, at Bangalore City, is directed against the judgment of conviction and order of sentence dated 21 -08 -2010, convicting him for the offence punishable under Sec. 302 of IPC and sentencing him to undergo imprisonment for life and also to pay fine of Rs.10,000/ -.

(2.) DURING the course of the judgment, the appellant would be referred to as the accused, the rank he held before the trial Court.

(3.) THE case of the prosecution in brief as projected before the trial Court is as under :