MUNNA Vs. STATE BY HOLEHONNUR POLICE STATION

JUDGEMENT

(1.) The present appeal has been preferred by the accused-appellant assailing the judgment of conviction and order of sentence passed by Fast Track Court at Bhadravathi in SC 76/2012 dated 31.1.2013.

(2.) Brief case of the prosecution is that one Shabbir Ahmed is the father of the complainant Thanveer Ahmed and they were residing at Hulimatti Camp in Bhadravathi. On 27.10.2011 at 8.00 a.m. one Mehboob Ali had informed the complainant over the phone that his father had died and the dead body is kept in the mortuary of Holehonnur Hospital, Immediately he went to the hospital and there he saw the dead body of his father and there were bleeding injuries and clothes were also stained with blood.

(3.) In order to prove the case of the prosecution, prosecution got examined PWs.1 to 21 and got marked Exs.P1 to P21 and also got marked MOs.1 to 10. After closure of the evidence, the statement of the accused was also recorded by putting incriminating circumstances as against the accused. Accused denied the same, he has not led any evidence. After hearing the parties to the lis, the impugned judgment of conviction and sentence came to be passed where-under accused was convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.500/- for the offence punishable under Section 302 of the Indian Penal Code. Being aggrieved by the same, appellant accused is before this Court.