AYUB KHAN S/O LATE MOHAMMED HUSSAIN Vs. STATE BY NANJANGUD TOWN POLICE NANJANGUD TALUK MYSORE DISTRICT

JUDGEMENT

(1.) This appeal under Section 374(2) of Code of Criminal Procedure is directed against the Judgment convicting the appellant and sentencing him in S.C.No.39/2008 wherein he was found guilty by the learned II Additional Sessions Judge, Mysuru on 18.02.2010.

(2.) The appellant herein is the accused therein was sentenced to undergo rigorous imprisonment for three years and also to pay a fine of Rs. 5,000/- for the offence committed by him under Section 307 of IPC and in default of payment of fine, to undergo simple imprisonment for further period of six months. Accused No.2 therein was acquitted.

(3.) The first document is the complaint which is marked as Exhibit P-1. It is lodged by one G.Muhir Ahamed, S/o late Abdul Gaffur Sab of Nanjangud Town.