(1.) This appeal is directed against the judgment of conviction and order of sentence dated 27.03.2015 in S.C.No. 124 of 2011 whereby the appellant (hereinafter referred to as the 'accused') is convicted for the offence punishable under Sec. 302 of the Indian Penal Code and is sentenced to life imprisonment and a fine of
(2.) The case of the prosecution is as follows:-
(3.) We have heard Sri A.N. Radhakrishna, learned counsel appearing on behalf of the appellant/accused and Smt. Namitha Mahesh.B.G., learned HCGP appearing on behalf of the Respondent/State.