PRABHAKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Sessions Judge has convicted the appellant (accused) for an offence punishable under Section 307 IPC. Therefore, he is before this Court.

(2.) I have heard Sri B.S.Prasad, learned counsel for appellant/accused and learned Government Advocate for State.

(3.) IT is the case of prosecution that on 3.10.2006 at 9.00 p.m., in front of house of PW1 (Neelakanta), accused assaulted PW1 with a chopper with such intention and knowledge, if he had caused the death of PW1, he would have been held guilty of an offence punishable under Section 302 IPC.