GOPALA S/O NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the appellant/accused being aggrieved by the judgment and order of conviction dated 24.02.2010 passed by the Presiding Officer- Additional Sessions Judge, Fast Track Court-XV, Bengaluru City in S.C.No.465/2008.

(2.) By the said judgment and order of conviction, the appellant/accused was convicted by the Court below for the offence punishable under Section 302 of IPC and he was sentenced to life imprisonment.

(3.) The appellant/accused challenged the legality and correctness of the judgment of the Court below by preferring this appeal on the grounds as he raised in the appeal memorandum at ground Nos.4 to 12.