SWAPAN KONAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant Swapan Konai was charge sheeted for the offences punishable under Sections 324, 307, 302 of IPC and after the Trial, the Trial Court found the accused guilty and convicted him for the charges leveled against him. Being aggrieved by the said judgment of conviction and order of Sentence passed by the III Additional District and Sessions Judge, Dakshina Kannada, Mangalore in SC No.4/2010 dated 30.01.2012 and 01.02.2012, challenging the legality and correctness of the said Order, the appellant is before this Court.

(2.) The brief facts of the case as per the case of the prosecution are that;

(3.) It is the further case of the prosecution that, immediately the said Prahlad Sha informed over the phone to PW-10 Debasis Maithi and he came to the place of incident and after seeing the said incident and as already the accused has been tied to the gate and the two persons were lying in the pool of blood with injuries, he went and filed the complaint as per Ex.P-5. On the basis of the said complaint, a case was registered in Crime No.152/2009 for the offences punishable under Sections 302, 324 of IPC.