B M YOGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the convicted Accused Nos.1 & 2 in S.C. No.186/2010 on the file of Fast Track Court -III, Bangalore Rural District, Bangalore, is directed against the judgment of conviction and order of sentence dated 07.02.2011 convicting both of them for the offences punishable under Section 302, 201 r/w. 34 of IPC and sentencing each of them to undergo imprisonment for life and also to pay fine.

(2.) DURING the course of the judgment, the appellants would be referred to as Accused Nos. 1 and 2, the rank which they held in trial court.

(3.) ACCORDING to the case of the prosecution, the accused committed murder of one Mariswamy in the intervening night of 20/21.01.2010 by stabbing him with knife and thereafter with an intention to destroy the evidence so as to screen themselves from the legal punishment, burnt the dead body by pouring petrol and setting fire.