MANOJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeal is directed against the judgment passed by the learned First Additional District & Sessions Judge, Dharwad, sitting at Hubballi, on 31.05.2010 in S.C. No. 114/2009 wherein the accused was found guilty and convicted for the offence punishable u/S 307 of IPC and sentenced to undergo simple imprisonment for 1 years and to pay a fine of Rs.2,500/-, in default, to undergo simple imprisonment for three months. The accused is also directed to pay compensation of Rs.10,000/- to P.W.9-the injured.

(2.) In order to avoid confusion and overlapping, the parties are hereinafter addressed with reference to their ranks and the status as stood before the trial Court.

(3.) The proceedings came to be initiated before the learned Sessions Judge by virtue of committal of C.C. No. 228/2009 committed on 14.09.2009 by the learned JMFC for the offence punishable u/S 307 of IPC against the accused. Originally criminal case was registered in Crime No. 138/2008 of Keshwapur Police Station, within the jurisdiction of learned JMFC, Hubli.