MOHAMMED SALEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged the judgment of conviction and order of sentence passed by the LVIII Addl. City Civil & Sessions Judge, Bengaluru, in S.C.No.15/2012 dated 23.06.2015. By the said judgment, the learned Sessions Judge has convicted the appellant / accused for the offence under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/- with default sentence of six months.

(2.) We have heard the arguments of the learned counsel for the appellant as well as the learned Additional SPP for the State.

(3.) The learned counsel for the appellant has mainly brought to our notice the entire order-sheet of the Trial Court and submitted that, the matter requires to be remanded, as the Trial Court has not provided sufficient opportunity to the appellant to cross-examine the material major witness examined in this case. Further, the learned counsel contended before this Court that even otherwise, the other materials available on record are not sufficient to convict the accused and the Trial Court has wrongly recorded the judgment of conviction and sentence.