CHANDRAYYA Vs. THE STATE

JUDGEMENT

(1.) THE appeal is preferred by the appellant accused before the Trial Court in S.C. No. 27/2009 on the file of the I Addl. Sessions Judge at Gulbarga. The appellant is called in question his conviction and the sentence passed by the Trial Court sentencing him to undergo imprisonment for life and to pay a fine of R.5,000/ - in default of payment of fine he shall undergo simple imprisonment for a period of one year.

(2.) THE brief factual matrix that emanate from the records are that -

(3.) THE prosecution in order to bring home the guilt of the accused examined 24 witnesses as PWs.1 to 24 got marked the documents Exs. P1 to 18 and MOs.1 to 3 material objects.