THIMMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (hereinafter referred to as accused) was tried and convicted for an offence punishable under Section 302 IPC. Therefore, he is before this court.

(2.) We have heard Sri.B.S.Prasad, learned counsel for accused and Sri.Vijaykumar Majage, learned Government Pleader for the State.

(3.) The case of prosecution in brief is as follows:- The accused was a resident of Gangagondanahalli village, Channagiri Taluk, Davangere District; the deceased Shankarachari was a resident of Cheeranahalli village; he was a carpenter by occupation; the accused was addicted to alcohol; on 04.07.2005, at about 10.30 p.m., in front of the house of Smt.Thippamma, W/o Hanumappa, accused demanded deceased Shankarachari to give money to spend for drinking; the deceased refused to pay money; a quarrel took place between the accused and deceased; the accused got enraged for refusal of deceased to pay money, took an iron rod and assaulted on the head of deceased and caused his death at the spot.