PRASHANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence held by the Presiding Officer, Fast Track Court-II, Shivamogga, in S.C.No.207 of 2011 dated 29.09.2012, whereby the accused was convicted for the offence punishable under Section 302 IPC and was sentenced to undergo imprisonment for life and also pay a fine of Rs.5,000/- and in default to undergo further imprisonment for a period of six months.

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

(3.) Subsequently, on hearing the arguments advanced by the prosecution and the learned counsel for the accused and on evaluating the entire evidence placed by the prosecution including the documents which had been got marked and so also the Material objects, the Trial Court has convicted the accused for the offence punishable under Section 302 IPC and has sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/-. It is this order and sentence which is under challenge in the present appeal.