KUBENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is the sole accused in Sessions Case No.662 of 2011 on the file of the Principal City Civil and Sessions Judge, Bengaluru, wherein the appellant was found guilty and convicted for the offence punishable under Section 302 of the Indian Penal Code (for short, the I.P.C.) and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000/- with default sentence vide judgment dated 14/15.12.2015.

(2.) We have heard the arguments of the learned counsel for the appellant as well as the learned Additional State Public Prosecutor for the State.

(3.) Before adverting to the arguments addressed by the learned counsel, it is worth to mention the factual matrix of the prosecution case which is as follows;