BALACHANDRA ALIAS BALU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment D/- 11-11-1994 passed in S.C. No. 99/93 by the learned XXI Additional Sessions Judge. Bangalore City convicting and sentencing the appellant/accused to undergo life imprisonment for the offence under S. 302, I.P.C.

(2.) The Inspector of Police, Malleswaram Police Station, Bangalore City filed the chargesheet against the appellant/accused (hereinafter referred to as the accused) for the offence under S. 302, I.P.C. before the II Additional Chief Metropolitan Magistrate, Bangalore, who, in turn, committed this case to the Court of Session. The XXI Additional Sessions Judge has taken up this case for the final disposal and after hearing, the charge has been framed for the said offence and since the accused pleaded not guilty and claimed to be tried, has posted the case for evidence of the prosecution witnesses.

(3.) The prosecution has examined PWs-1 to 13 and got marked Exps P1 to P16 in addition to marking MOs 1 to 14. After the closure of the case, the accused has been examined under S. 313, Cr. P.C. wherein he has filed his written statement. The accused has also not chosen to lead any evidence on his behalf. After hearing the arguments, the learned Sessions Judge has recorded the conviction under Section 302, I.P.C. and sentenced him as stated above.