MADEVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been preferred by appellant-accused challenging the correctness and legality of judgment and order of conviction passed by the learned District and Sessions Judge, Chamarajanagar in S.C. No. 19 of 2011 on 2-4-2012 where under appellant-accused has been convicted for the offences punishable under Sections 302 and 201 of Indian Penal Code, 1860 and sentenced him to undergo rigorous imprisonment for life for the offence punishable under Section 302 of IPC and to pay a fine of Rs. 50,000/- in default, further imprisonment for five months, and has also been directed to undergo rigorous imprisonment for five years for the offence punishable under Section 201 of Indian Penal Code and ordered to pay fine of Rs. 5,000/-, in default, to imprisonment for five weeks.

(2.) The gist of prosecution case is as under:

(3.) Prosecution in all examined 15 witnesses as P.Ws. 1 to 15 and got marked nine documents as Exs. P. 1 to P. 9 and M.Os. 1 to 5 also came to be marked. During the course of trial, relevant portion of statement of P.W. 10 came to be marked as per Exs. D. 1 to D. 3. The statement of accused under section 313 of Criminal Procedure Code, 1973 came to be recorded and on behalf of defence, no witnesses were examined. The learned Sessions Judge, after evaluating the evidence, both oral and documentary, by judgment in question, convicted the accused for offences punishable under Sections 302 and 201 of IPC. Being aggrieved by the same, as noticed here-in-above, accused has filed this appeal.