TAMBALLI RAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order dated 12.12.2011 passed by the Fast Track Court, Sagar in SC. No. 55/2009 is the subject matter of these three appeals.

(2.) The sole accused was charged for the offence punishable under Sec. 302 of IPC. The trial Court on evaluation of the material on record convicted the accused for the offence punishable under Sec. 304(2) of IPC and sentenced him to undergo imprisonment for a period of five years and to pay a fine of Rs. 50,000/ -.

(3.) Crl.A. No. 1329/2011 is filed by the convicted accused praying for his acquittal. Crl.A. No. 509/2012 and Crl.A. No. 510/2012 are filed by the State praying for conviction of the accused for the offence punishable under Sec. 302 of IPC and praying for enhancement of sentence against the accused respectively.