SWEETAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal preferred by the appellant - accused being aggrieved by the Judgment and Order of Conviction and Sentence dated 03.01.2014 passed by the II Addl. District and Sessions Judge at Chikmagalur in S.C. No. 50/2013, by which judgment the learned Sessions Judge convicted the appellant - accused for the offences punishable under Sections 302, 201 of IPC and accordingly, he was sentenced.

(2.) Brief facts of the prosecution case as per the complaint averments are:

(3.) The Investigation Officer after conducting the investigation filed the charge sheet against the accused person for the offences punishable under Sections 302 and 201 of IPC.