N SWAMY ALIAS PUTTASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is an appeal preferred by the appellant-accused against his conviction for an offence under Section 302, IPC. The accused was convicted by the III Additional District and Sessions Judge, mysore in S. C. No. 118 of 1994, dated 18th of July, 1995 for an offence under Section 302, IPC and sentenced to imprisonment for life.

(2.) THE prosecution case is that on 5-1-1994 at 8. 00 p. m. the accused took the deceased Suresh Babu alias Soori from the mysore bus stand on the pretext that he would supply him with a girl at Bandipalya village. It was further alleged that the accused took the deceased in an autorickshaw to a place called hosahundi and assaulted him with a stone and committed his murder.

(3.) P. W. 1 came to know that a body was lying in the field and he informed the police and a complaint was filed. P. W. 29 the circle Inspector of Police registered a case on 6-1-1994 at 3. 45 p. m.