S L GOPALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the impugned judgment of conviction and order of sentence passed by the Presiding Officer, Fast Track Court-1, Mandya in S.C.No.05/2008 dated 27.04.2010/29.04.2010 sentencing the accused to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.15,000/- and in default of payment of fine the accused was sentenced to undergo further imprisonment of one year for the offence punishable under Section 304 Part I of IPC. The same has been challenged in this appeal by urging various grounds.

(2.) The brief facts of the case of the prosecution are as under:

(3.) There was a land dispute between Puttegowda and Gopal @ Gopi. In that dispute, the judgment came in favour of Puttegowda. For that reason the accused committed murder of Puttegowda. On the basis of the said complaint a case was registered against the accused for the offence punishable under Section 302 of IPC. The trial court framed charges against the accused under Section 302 of IPC wherein accused pleaded not guilty and claims to be tried.