V.KARTHIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal arises from the Judgment of conviction and order on sentence dtd. 16/8/2018, passed by the I Additional District and Sessions Judge, Kodagu, Madikeri in S.C.No.56/2017, whereby the appellant-accused was convicted for the offence punishable under Sec. 302 of Indian Penal Code, 1860(for the short 'the IPC') and sentenced to undergo life imprisonment along with a fine of Rs.15,000.00.

(2.) The prosecution alleges that the accused had longstanding enmity with the deceased, Gokul, the brother of PW.1. On 22/3/2017, at about 10:40 P.M., while the deceased was proceeding to his house on his motorcycle bearing No. KA-12-Q-4059, the accused, who was waiting near the house of Shri Kundiyolanda Muttappa within the limits of Madikeri Town, intercepted him, made him fall on the road, then assaulted him with a knife inflicting multiple injuries on his neck, head, and other parts of his body, and thus caused his death.

(3.) PW.1 lodged a complaint with the police as per Ex.P1. Upon investigation, a charge sheet was filed against the accused for the offence punishable under Sec. 302 of the IPC.