ANANTHA ALIAS ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused has preferred this appeal. The Fast Track Court, Hassan, convicted the accused for the offences under Sections 302 and 201 of Indian Penal Code (for short "IPC") and sentenced him to undergo life imprisonment and pay a fine of Rs.2,000/- with a default clause of one year imprisonment for the offence under Section 302, IPC and imprisonment for a period of three years for the offence under Section 201, IPC.

(2.) The case of the prosecution in brief is as follows:-

(3.) The accused was charged for the offence under Sections 302 and 201 of IPC. The prosecution examined 16 witnesses, PW-1 to PW-16 and got marked 18 documents as per Ex.P.1 to Ex.P.18 and 8 material objects as per MOs.1 to 8. The trial court also recorded the statement of the accused under Section 313 of Cr.P.C. After appreciating the evidence, the trial court, on being convinced that the charges against the accused were proved beyond reasonable doubt, convicted him for the said offences.