VANDLEPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE appeal is preferred against the judgment of conviction and sentence passed by the Fast Track Court -IV, Raichur, in S.C. No. 121/2007 dated : 5 -4 -2008 for the offence punishable U/Sec. 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/ - and in default to undergo simple imprisonment for six months.

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

(3.) THE prosecution in order to prove the guilt of the accused, examined 16 -witnesses as PWs -1 to 16 and got marked Exs. P -1 to 25 and material objects MOs -1 to 19. The accused was also examined by the trial Court U/Sec. 313 Cr.P.C., He denied the incriminating materials found in the prosecution evidence. However, he did not choose to lead any defence evidence on his side.