AVINASH S/O RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal is preferred by the accused/appellant who is convicted by the IV Additional Sessions Judge, Mysuru, in S.C.No.90/2012, convicting the appellant for the offence under Section 364(A) of IPC and also sentencing him to undergo rigorous imprisonment for life and to pay a fine of Rs.20,000/-, in default, to undergo simple imprisonment for one year and out of the fine amount, an amount of Rs.15,000/- was also awarded as compensation to P.W.2, the victim in the case.

(2.) We have heard the arguments of the learned counsel for the appellant as well as the learned Additional State Public Prosecutor for the State.

(3.) We have carefully reevaluated the oral and documentary evidence on record.