CHIKKAMADAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence passed by the IV Addl. District & Sessions Judge, Mysore on 24.12.2010 in S.C. No. 122/2009, against accused No. 1 for the offence punishable under Section 302 IPC he has preferred this appeal.

(2.) By the impugned Judgment, the Trial Court has acquitted accused Nos. 1 to 3 of the charges for the offences punishable under Sections 498-A, 114 read with Section 34 of IPC and convicted accused No. 1/appellant for the offence under Section 302 IPC and sentenced him to imprisonment for life and fine of Rs. 10,000/-.

(3.) Mysore Rural Police charge-sheeted the appellant and his two brothers in Crime No. 10/2009 of their Police Station for the offences punishable under Sections 498-A, 302, 114 read with Section 34 of IPC, on the basis of the complaint/statement of Sakamma the wife of the appellant. Jurisdictional Magistrate took cognizance of the offences in C.C.No. 74/2009 and committed the matter to the Sessions Court.