ODIYANDA PATTU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a case of cold blooded murder committed with clinical precision by a single gunshot killing the victim instantly.

(2.) THE accused No. 1 has filed this appeal challenging the Judgment and sentence dated 31.3.2008 in S.C. No. 27/2006 on the file of the Ad hoc District & Sessions Judge, Fast Track Court, Virajpet.

(3.) WE have heard Sri K.A. Chandrashekar, learned Counsel for the appellant and Sri B.T. Venkatesh, learned Addl. SPP for the Respondent/State and perused the records.