LAWS(KAR)-2015-1-451

MALLIKARJUN Vs. THE STATE OF KARNATAKA

Decided On January 12, 2015
MALLIKARJUN Appellant
V/S
The State Of Karnataka Respondents

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offences punishable under Sections 302 and 201 of IPC on a trial held by the Sessions Judge, Bijapur.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) IT is for the aforesaid circumstances, that on 14.08.2011 he approached the Police and submitted his complaint Ex. P -1 to PW -11, which came to be registered for the offences punishable under Sections 302 and 201 read with Section 34 of IPC and the investigation was taken up.