PRAKASHA B M Vs. STATE BY MALAVALLI

JUDGEMENT

(1.) The sole accused (appellant herein) has preferred this appeal against the judgment of conviction and order of sentence dated 04-12-2014 passed by the I Additional District and Sessions Judge, Mandya, in S.C.No.41/2013 (hereinafter referred to as "Trial Court" for short) convicting the appellant/accused for the offence punishable under Section 302 of I.P.C. and sentencing him to undergo Imprisonment for life and to pay fine of Rs. 20,000/-, in default, to undergo six months' imprisonment for the offence under Section 302 I.P.C.

(2.) We have heard the arguments of the learned counsel for the appellant/accused, Sri.A.H. Bhagawan and also the learned SPP-II, Sri. I.S. Pramod Chandra, for the respondent State. We have carefully re-evaluated the evidence on record and also perused the judgment of the Trial Court.

(3.) Before adverting to the submissions made by the learned counsel for the appellant/accused and the learned SPP-II, for the respondent state we would like to have the brief factual matrix of this case.