SHIVA KUMAR @ SHIVA @ SHIVAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.A.No.245/2011 has been filed by the appellant- accused challenging the judgment and order dated 6.10.2010 passed by the Presiding Officer, Fast Track (Sessions) Court-XI, Bengaluru, in S.C.No.523/2006.

(2.) Crl.A.No.464/2011 has been filed by the State for enhancement of the sentence imposed by the Trial Court in S.C.No.523/2006 on the file of the Fast Track (Sessions) Court-XI, Bengaluru and impose death penalty.

(3.) By the impugned judgment and order dated 6.10.2010, the Trial Court has convicted the appellant- accused for the offences punishable under sections 366, 376 and 302 of IPC and sentenced the appellant-accused to undergo RI for a period of 10 years and to pay fine of Rs. 10,000/- and in default of payment of fine, to undergo RI for a period of 1 year for the offence punishable under section 366 of IPC. For the offence punishable under section 376 of IPC, the appellant-accused has been sentenced to undergo RI for a period of 10 years and to pay fine of Rs. 20,000/- and in default of payment of fine, to undergo RI for a period of 2 years. For the offence punishable under section 302 of IPC, the appellant-accused has been sentenced to undergo RI for the rest of his life and shall not be released from jail.