PARAMESHA, S/O VENKATESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal is preferred by the aggrieved accused against the judgment of conviction and sentence passed by the Fast Track Court and Additional District and Sessions Judge at Hassan in S.C.No.42/2012 dated 29.09.2014 convicting the accused for the offence under Section 302 IPC and also sentencing him to undergo imprisonment for life.

(2.) We have heard the arguments of the learned Senior Counsel Shri C.H. Jadhav appearing for the learned counsel Shri K.V. Thimmaiah for the appellant and the learned Additional SPP Shri Vijayakumar Majage for the respondent - State. We have carefully perused the entire materials on record as well as the judgment of the Trial Court.

(3.) Before adverting to the grounds urged before this Court as elaborated by the learned Senior counsel for the appellant, we feel it just and necessary to have the brief factual matrix of the prosecution case.