BHIMARAYA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal filed under Section 374, Cr.P.C. is directed against the judgment of conviction and sentence passed in S.C.6/12 which was pending on the file of the court of sessions at Yadgir. He has been convicted for the offences punishable under Sections 392, 506, I.P.C. and Sections 25(1A) and 27(1) of the Arms Act, 1959, and directed to undergo RI for a period of 7 years, 2 years, 7 years and 5 years respectively and also to pay a fine of Rs.2,000/- each for the offence punishable under Section 392, I.P.C. and Sections 25(1A) and 27(1)of the Arms Act. The said judgment of conviction is dated 4.9.2011 and the judgment of sentence is dated 18.9.2011.

(2.) Several grounds have been urged in the appeal memo. The facts leading to the conviction and sentence of this appellant are as follows:

(3.) In order to bring home the guilt of the accused, prosecution has examined 11 witnesses and has got marked 12 exhibits and four material objects. MO-1 is the pistol, M)-2 is the mobile, MO-3 is the gold chain and MO-4 is chilli powder. Accused has been examined under Section 313, Cr.P.C. in regard to incriminating materials emanating from the prosecution case. His defence is one of total denial of the allegations made against him.