CHANNAPPA DHAREPPA MUTNAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) PETITIONER has been convicted by the Prl. Dist. and Sessions Judge, Belgaum in S.C. No.378/2011 for the offence punishable under Sections 302 and 201 read with Section 34 of I.P.C. and Section 30 of the Indian Arms Act, 1959 and has been ordered to undergo imprisonment for life along with other punishment.

(3.) PETITIONER is presently serving imprisonment at Central Jail, Belgaum and has completed sentence of more than two years as per the order sheet Annexure -A.