RAMESH Vs. STATE

JUDGEMENT

(1.) Aggrieved by the judgment and order of conviction and sentence passed against him, the accused in S.C.No.43/2016 on the file of Principal District and Sessions Judge, Davanagere, has preferred this appeal.

(2.) The appellant is the sole accused in S.C.No. 43/2016 before the Trial Court. He was prosecuted in S.C.No.43/2016 for the offences punishable under Ss. 302 and 324 IPC on the basis of the charge sheet filed by Channagiri Police in Crime No.437/2015. For the sake of convenience, the parties are referred to henceforth as per their ranks before the Trial Court.

(3.) The case of the prosecution in brief is as under:-