THIMANNA S/O KARIYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused') was tried and convicted for an offence punishable under section 302 IPC for committing the murder of his son namely Mylarappa at about 5.30 p.m. on 15.04.2009 in his house at Arehalli Village, Hosadurga Taluk.

(2.) WE have heard Sri Vishal Kumar, learned standing counsel appointed by High Court Legal Services Committee and Sri Vijayakumar Majage, learned HCGP for State.

(3.) BEFORE adverting to appreciation of evidence and submissions made by the learned counsel for parties, it is necessary to state the relationship between accused and some of the prosecution witnesses and certain facts which are not in dispute.