SURESHGOUDA S. SATMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals are filed against the judgment and order of sentence passed in SC No.10/2019 dtd. 24/2/2020 by the Learned V Additional District and Sessions Judge, Dharwad, Sitting at Hubballi, wherein, the learned Sessions Judge, convicted the accused/ appellant for the offence punishable under Sec. 304 Part I and Sec. 201 of IPC and sentenced the accused/ appellant to undergo rigorous imprisonment for a period of 10 years and he shall liable to pay a fine of Rs.25,000.00 in default of payment of fine, he is further directed to undergo imprisonment for a period of two years for the offence punishable under Sec. 304 Part I of IPC. The accused is also sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.10,000.00 and in default of payment of fine, he shall further undergo imprisonment for a period of one year. Learned Sessions judge has further ordered that the sentences shall run concurrently.

(2.) The factual matrix of the prosecution case in brief are as follows:

(3.) Subsequently, PW.18 conducted the investigation by drawing the spot Mahazar as per Ex.P.3 and conducted the Inquest Panchnama on the dead body of the deceased as per Ex.P. 13. Later, he arrested the accused on 31/8/2018 and recorded his voluntary statement and based on the same, recovered the knife which is said to have been used for the commission of the Crime at MO.3.