RAVI @ RAVIRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dtd. 6/12/2022 and order of sentence dtd. 13/12/2022 passed in Sessions Case No.182/2018 by the Prl. District and Sessions Judge at Belagavi (hereinafter referred to as the 'learned Sessions Judge'), whereby the learned Sessions Judge convicted the accused for the offence punishable under Ss. 302 of IPC and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.50,000.00, in default of payment of fine, to undergo simple imprisonment for a period of one year for the offence punishable under Sec. 302 of IPC.

(2.) The abridged facts of the case are as follows:

(3.) When things stood thus, on 2/2/2018 at about 00.30 hours, accused came to the house of PW.1 and informed her that there was a theft in his house and the miscreants have done away the life of their father-deceased. When PW.1 rushed to the house, she found her father (deceased) was severely injured and lying in a pool of blood. On enquiry with neighbours, she came to know about the involvement of accused in the crime. Hence, she lodged the complaint against him before the Malmaruti Police Station as per Ex.P1. On the strength of Ex.P1, PW.32-Investigating Officer registered the FIR in Crime No.16/2018 against the accused for the offence punishable under Sec. 302 of IPC. Subsequently, PW.32 apprehended the accused on the same day and conducted further investigation in the case and recorded the statement of material witnesses and drawn the relevant mahazars. On obtaining necessary documents from the concerned authorities, handed over the same to PW.33 for further investigation, PW.33 laid the charge sheet against the accused before the committal Court for the aforementioned offence.