HANUMANTHAPPA S/O LATE NARASAPPA Vs. STATE OF KARNATAKA PAVAGADA POLICE STATION REP BY LEARNED STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) This appeal of the accused arises out of the judgment and order of conviction and sentence dated 22.10.2012 passed by the Fast Track Court-V, Madhugiri, in S.C.No.163/2012. By the impugned judgment and order, the Trial Court has convicted the appellant/accused for the offences punishable under Sections 302 and 201 of IPC and sentenced him to imprisonment for life and fine of Rs.10, 000/- for the offence punishable under Section 302 of IPC and imprisonment of two years and fine of Rs.2, 000/- for the offence under Section 201 of IPC.

(2.) The appellant was tried in the said case on the basis of the charge sheet filed by Pavagada Police in Crime No.9/2012 of the said Police Station against him. Crime No.9/2012 was registered on the basis of the complaint/Ex.P1 filed by PW-1/Narasimha Murthy, son of the accused himself.

(3.) For the purpose of convenience, the appellant would be referred to hereafter with his rank before the trial court.