CHIKKAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal of the accused arises out of the Judgment and Order of conviction and sentence dated 29.06.2013 passed by the I Addl. Sessions Judge, Chikmagalur in S.C. No.58/2012. By the impugned Judgment and Order the Trial Court has convicted the appellant for the offence punishable under S.307 of IPC and sentenced him to fine of Rs.25,000/- and the default sentence of six months.

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

(3.) When the victim was in Mudigere Government Hospital, on 28.11.2011 PW-8 - the Sub-Inspector of Mudigere Police Station visits the Hospital and records her statement Ex.P1 between 12.05 p.m. and 12.45 p.m. On that basis he registers the FIR Ex.P10, conducts investigation and files the charge-sheet.