RAVI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 02.08.2011 passed by the supraXII Addl. City Civil and Sessions Judge and Spl. Judge for CBI Cases, Bangalore in S.C.No.1001/2008 convicting the appellant-accused herein for the offence punishable under Section 302 IPC.

(2.) The accused was convicted and sentenced to undergo life imprisonment for the offence punishable under Section 302 of IPC and to pay fine of Rs.2,000/- and in default of payment of fine, to undergo SI for three months. The said judgment has been challenged in this appeal urging various grounds.

(3.) The brief factual matrix of the appeal are as follows: