MADHUKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the aggrieved accused No.1 in SC No.78/2012 against the judgment of conviction and sentence passed by the Sessions Judge, I Fast Track Court, Shimoga, in convicting the appellant for the offence punishable under sections 302, 392 r/w Sec.397 of IPC and also sentencing him to undergo imprisonment for life and to pay fine of Rs.10,000/- for the offence punishable under section 302 of IPC with default sentence; and also sentencing him for the offence punishable under section 397 of IPC to under go rigorous imprisonment for a period of 10 years with fine of Rs.10,000/- with default sentence.

(2.) We have heard the arguments of the learned counsel for the appellant Sri Dinesh Kumar K. Rao for Sri. R.B Deshpande and also the learned Addl. SPP for the respondent - State. We have carefully perused the records.

(3.) The brief factual matrix of the case that emanate from the records are that: