SUKHADEV Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The present appeal is by the accused who stood trial for an offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.', for brevity) and he has been convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.2,000.00.

(3.) It was the case of the prosecution that on 18.07.1997 at about 10:00 a.m., the accused, who was the husband of one Kasturevva had been suspecting her fidelity over a period of time and that he had committed her murder by assaulting her with an axe in Yadahalli of Bilagi Taluk, Bagalkot District.