THIMMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal of the accused arises out of the judgment and order of conviction and sentence dated 7th June 2006 passed by the District and Sessions Judge, Davangere, in S.C.No.15/2006. By the impugned judgment and order of conviction and sentence, the Trial Court has convicted the appellant/accused for the offence under Section 302 of IPC and sentenced him to undergo imprisonment for life and fine of Rs.10,000/-.

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

(3.) On committal of the case, the Trial Court on hearing the parties framed the charge against the accused for the offence under Section 302 of IPC and recorded the plea of the accused. He denied charge and claimed to be tried.