CHATHRAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the appellant -accused is directed against the judgment and order dated 14.12.2009 passed by the Prl. Sessions Judge, Raichur, in S.C. No.108/2008.

(2.) BY the impugned judgment and order, the learned Sessions Judge has convicted the appellant -accused for the offence punishable under section 302 of IPC. The accused has been sentenced to undergo life imprisonment and to pay a fine of Rs. 50,000/ - and in default of payment of fine to undergo R.I. for a period of six months.

(3.) BRIEFLY stated, the case of the prosecution is as follows: