LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellant/accused praying to set aside the order of conviction for the offence punishable under Sec. 307 of I.P.C and order of sentence passed in S.C.No.1210/2011 by the Presiding Officer, Fast Track-9, Bengaluru. Appellant/accused has been convicted for offence punishable under Sec. 307 of IPC and has been sentenced to undergo imprisonment for a period of 03 years and pay fine of Rs.5,000.00 in default to undergo further imprisonment for a period of 01 month.

(2.) The prosecution case in brief is that

(3.) The Trial Court relying upon the evidence of P.W.4 'Kumar and other co-workers namely P.W.5, 6, 8, 12 and evidence of doctors P.W.1 and 10, appellant ' accused has been convicted for offence punishable under Sec. 307 of IPC and has been sentenced as noted above. Appellant has challenged the same order of conviction and sentence in this appeal.