SHRIMANT MARUTI @ MARUTEPPA PUJERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned State Public Prosecutor.

(2.) The appellant was the accused who was accused of offences punishable under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC', for brevity), and Sections 30 and 25 of the Indian Arms Act, 1959 and has been convicted and sentenced to imprisonment for life and to pay a fine of Rs.10,000/- for the offence under Section 302 IPC and also for rigorous imprisonment for six months and to pay a fine of Rs.1,000/- for the offence punishable under Section 30 of the Arms Act. It is that which is under challenge in the present appeal.

(3.) Whether the prosecution further proves beyond all reasonable doubts that this accused held possession of country pistol marked as Material Object No.8 and Material Object No.9-four live cartridges (KF 765) without holding any documents illegally at his house situated at Tigadi Village and thereby the accused committed offence punishable under Section 25 of the Indian Arms Act, as alleged?