FELIX SALDANHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a jail appeal filed by the accused, challenging the Judgment dated 06.09.2010 made in S.C.No.11/2010 on the file of III Addl. Sessions Judge, D.K, Mangalore, convicting the appellant/accused for the offence punishable under Section 302 of IPC and Order of sentence dated 08.09.2010 made in the above said case, sentencing the accused to undergo R.I for life and pay fine of Rs.5,000/ -; in default in payment of fine, to undergo imprisonment for six months for the offence punishable under Section 302 of IPC. This is impugned in this appeal.

(2.) SINCE it is a jail appeal, Sri.P.N.Manmohan was appointed as amicus curiae to defend the appellant/accused.

(3.) RESPONDENT /State is represented by Sri.Keshava Murthy, learned Addl. SPP.