AMESH PRAKASH CHOUALA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The appellant seeks to challenge the judgment of conviction, sentencing him to life imprisonment for an offence punishable under Section 302 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC', for brevity) and a fine of Rs.5,000/- as well as imprisonment for one year and a fine of Rs.1,000/- for the offence punishable under Section 201 of IPC.

(3.) The facts of the case, as stated by the prosecution, were as follows: