NINGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dtd. 24/4/2014 passed in Sessions Case No.889/2012 passed by the Presiding Officer, FTC-VIII, Bengaluru, wherein the accused was convicted and sentenced for the offence punishable under Sec. 366 of IPC as under:

(2.) The accused was tried for the following charge:

(3.) The defence of the accused is one of total denial. On behalf of the prosecution, it examined in all 11 witnesses and got marked Exs.P1 to P10 and closed prosecution evidence. No defence evidence is lead on behalf of the accused. The learned trial Judge, on appreciation of evidence and after hearing the counsel for the parties, convicted the accused for the aforesaid offence and sentenced him as aforesaid. This is how, now the appellant - accused is before this Court challenging the impugned judgment by preferring this appeal.