KOUSER Vs. STATE BY NELAMANGALA TOWN P S

JUDGEMENT

(1.) The sole accused/appellant has come up with this appeal challenging the judgment of conviction dated 22.01.2015 and order on sentence dated 24.01.2015 passed by the I Addl. District and Sessions Judge, Bengaluru Rural District, Bengaluru, in SC No.227/2012; convicting the appellant for the offence punishable under sections 302 and 201 of IPC and sentencing him to undergo imprisonment for life and to pay a fine of Rs.10,000/- with default sentence to undergo simple imprisonment for 2 months for the offence punishable under section 302 of IPC; and also sentencing him to undergo simple imprisonment for a period of three years and to pay a fine of Rs.5,000/- with default sentence of simple imprisonment for one month for the offence punishable under section 201 of IPC.

(2.) We have heard the arguments of the learned counsel for the appellant Sri. Jagadeesha B. N., for Sri. Chandranna N. Advocate and also the learned State Public Prosecutor-II Sri. I.S. Pramod Chandra for the respondent - State.

(3.) Before adverting to the rival submissions made before the court by the respective counsel, we feel it just and necessary to have the brief factual matrix of the case which is unfolded in the records of the trial Court: