RAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the accused No.2 in Sessions Case No.168/2020, is directed against the impugned judgment dtd. 12/3/2025 passed by the VII Additional Sessions Judge, Belagavi sitting at Chikkodi (for short, 'the Trial Court'), whereby the Trial Court convicted the appellant/accused No.2 for the offences punishable under Sec. 109 of Indian Penal Code, 1860 (for short, 'IPC'), for abetting the murder committed by accused No.1 who was convicted for the offences punishable under Ss. 302 and 201 of IPC.

(2.) The brief facts giving rise to the present appeal are as under;

(3.) It is a matter of record that accused No.1 and appellant/accused No.2 were arrested on 14/12/2019 and the appellant/accused No.2 was enlarged on bail on 2/7/2021 while the accused No.1 continued to remain in custody.