KUMAR NAIK S/O YUVARAJ NAIK Vs. STATE BY CHIKKAJAJURU POLICE CHITRADURGA DISTRICT REP BY SPECIAL PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) The appellant, the sole accused in S.C.No.85/2012 on the file of the Principal District and Sessions Judge at Chitradurga, has preferred this appeal calling in question the judgment of conviction and order of sentence in the said case dated 27-12-2013. The learned Sessions Judge has convicted the accused for the offences punishable under Sections 302 and 201 of the Indian Penal Code, 1860 ('IPC' for short) and sentenced him to undergo Rigorous Imprisonment for life and to pay a fine of '10,000/- with a default sentence to undergo Simple Imprisonment for a period of one year for the offence punishable under Section 302 IPC. The Court further sentenced the accused to undergo Rigorous Imprisonment for a period of two years and to pay a fine of '2,000/-, in default of payment shall undergo Simple Imprisonment for a period of three months for the offence under Section 201 of IPC.

(2.) We have heard the arguments of the learned counsel for the accused - appellant, Sri. N.S. Sampangiramaiah on behalf of Sri. B. Pramod and also the learned State Public Prosecutor-II for Respondent - State.

(3.) We have carefully perused the oral and documentary evidence placed for consideration of the Trial Court by the prosecution and we have also examined the judgment of the Trial Court.