YELLAPPA SIDDAPPA KOTUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant is before this Court assailing the judgment dated 25.10.2012 passed in S.C.No.92/2010, whereunder he has been held guilty of the charge alleged against him and has therefore been sentenced to rigorous imprisonment for life and payment of fine.

(2.) THE brief facts are that, in respect of the offence committed on 13.12.2009, due to which the appellant is alleged to have caused the death of his brother late Basappa Kotur, the appellant was charged under Sections 302, 504 and 506 of the Indian Penal Code, 1860 (hereinafter referred to as the 'IPC', for short). Proceedings in Crime No.377/2009 was converted as C.C.No.125/2010, thereafter committed to the Sessions Court in S.C.No.92/2010. The Court below having completed the trial, has taken note of the evidence tendered through the witnesses PWs. 1 to 17, the documents marked at Exs. P1 to P30, Material Objects produced as M.O.1 to M.O.8 and on analysing the evidence, has arrived at a conclusion that the prosecution has proved the case against the appellant beyond doubt and accordingly, the punishment has been imposed.

(3.) HAVING heard the learned counsel for the appellant and the learned SPP, we have perused the judgment passed by the Court below and also the evidence recorded and the exhibits marked before the Court below to re -appreciate the matter in its correct perspective.