PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No.54/2008 on the file of the Fast Tract Court-I at Mandya. Being aggrieved by the judgment of conviction and sentence dated 08.09.2010 passed under Section 302 of IPC against him by the said Court, he has preferred this appeal.

(2.) The trial Judge has convicted the accused person and sentenced him to undergo imprisonment for life and also to pay fine of Rs.10,000/- for the offence punishable under Section 302 of IPC and in default of payment of fine, to further undergo imprisonment for six months.

(3.) We have heard the arguments of Sri. B.S. Prasad, the learned counsel for the appellant and Sri.Vijay Kumar Majage, learned Additional S.P.P. for the Respondent State. We have carefully evaluated the evidence on record.