B RAMACHANDRA Vs. STATE

JUDGEMENT

(1.) THIS is an appeal filed by the convict ramachandra, now at central prison, Mysore having suffered a judgment and order of conviction and sentence for life imprisonment dated 31-10-1995 in S. C. No. 94/91 passed by the principal sessions judge, mysore, for an offence under section 302 of the IPC.

(2.) SINCE the appeal herein is presented to this court through the superintendent, central prison, mysore, by the convict now in jail, we had to appoint an amicus curiae to prosecute his appeal and therefore we have appointed Sri a. s. bellary, the learned Advocate in the panel of amicus curiae appointed by this court. We have therefore heard sri a. s. bellary, the amicus curiae and further the learned high court government pleader, Sri n. b. viswanath appearing for the respondent- state. Having secured the records of the learned sessions judge in S. C. No. 94/91, we have also perused the said records.

(3.) A brief narration of the case is necessary here and the same is as hereunder: