CHIDANANDA ALIAS CHINNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the accused is directed against the judgment and order of conviction passed by the III Additional Sessions Court, Tumkur, dated 19.09.2008 passed in S.C. No.37/2007. The appellant/the sole accused was tried and convicted for the offences under Sections 392, 302 and 201 of IPC.

(2.) THE case of the prosecution in brief is that, the deceased was the driver of the lorry bearing registration No.KA 32 B 3399; the accused was the cleaner in the said lorry; PW.5 was the owner of the said lorry; he had attached the said lorry to Himagiri Transports for hire; PW.24 is the owner of the Himagiri Transports; he had in turn given the said lorry on hire to PW.6 the Manager of Jampana Constructions; PW.4 was the Purchase Officer of Jampana Constructions.

(3.) AS aforementioned the appellant/sole accused was charged and tried for the offences under Sections 302, 392 and 201 of IPC. In order to prove its case the prosecution in all examined 34 witnesses and got marked 38 exhibits and 6 material objects. On behalf of the defence one exhibit was marked. The trial court on evaluation of the record and after hearing convicted the accused for the offences under Sections 302, 392 and 201 of IPC.