SATHISH KUMAR A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant, a convict filed an application before the trial Court under Sec. 452 of Cr.P.C., for release of seized gold articles under Ex.P33, laptop, mobile phones and locker key- MOs.4 to 6, MO.36 and MO.37 to his custody, which application has been partly allowed by the learned Sessions Judge, vide order dtd. 3/10/2024, which is challenged in this appeal filed under Sec. 454(1) of Cr.P.C.

(2.) The appellant / applicant was convicted vide Judgment dtd. 28/7/2017 by the Court of the Principal City Civil and Sessions Judge at Bengaluru in S.C.No.1387/2010, for the offence punishable under Sec. 302 of IPC, for committing the murder of his wife. He was sentenced to undergo Rigorous Imprisonment for life with fine of Rs.25,000.00, in default of payment of fine, to further undergo Simple Imprisonment for 6 months.

(3.) Judgment and order of conviction and sentence passed by the trial Court was confirmed by this Court in Crl.A.No.1586/2017 vide judgment dtd. 27/9/2018. It is not in dispute that the SLP(Crl.)No.6990/2021 preferred against the said judgment was also dismissed by the Apex Court on 23/2/2022.