KUMAR @ NAGESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 24.06.2014 passed by the III Addl. District and Sessions Judge, Bangalore Rural District, sit at Anekal convicting the accused for the offences punishable under Sections 302, 394 read with Section 34 of IPC.

(2.) Accused No.1 and 2 were sentenced to undergo Imprisonment for life and to pay a fine of Rs.1,00,000/- each and in default to undergo imprisonment for 3 years for the offence punishable under Section 302 r/w 34 of IPC. Further, Accused No.1 and 2 were sentenced to undergo Rigorous Imprisonment for a period of 8 years and to pay a fine of Rs.50,000/- each and in default to undergo imprisonment for 2 years for the offence punishable under Section 394 r/w 34 of IPC. The sentences shall run concurrently. Further, under Section 357(1) of Cr.P.C. out of fine amount imposed to accused no.1 and 2, Rs.1,50,000/- was awarded as compensation to the complainant and his family members. The same has been challenged under this appeal by urging various grounds.

(3.) The factual matrix of the prosecution case are as under: