JENUKURUBARA RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused/appellant has preferred this appeal challenging the judgment of conviction and sentence dated 29.11.2014, passed in S.C.No.19/2010 by the II Additional District and Sessions Judge, Kodagu, Madikeri, sitting at Virajpet, wherein, the appellant was convicted for the offence punishable under Section 302 of IPC and sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs.5,000/-, in default, to undergo sentence of one year rigorous imprisonment.

(2.) We have heard the arguments of Sri K.S. Chandrakanth Gowda, learned counsel for the appellant and learned Additional SPP for the State.

(3.) We have carefully perused the judgment of the Trial Court and the oral and documentary evidence adduced by the prosecution to bring home the guilt of the accused.