RAVI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Challenging the judgment and order of conviction and sentence dated 30.08.2013 passed by the I Addl. Dist. and Sessions Judge, Tumakuru in S.C.No.178/2012, the accused is before this Court in this appeal.

(2.) By the impugned Judgment and Order, the Trial Court has convicted the appellant for the offences punishable under Sections 302 and 201 of IPC and sentenced him to life imprisonment and fine of Rs.10,000/- for the offence punishable under Section 302 of IPC and rigorous imprisonment for one year and fine of Rs.5,000/- for the offence punishable under Section 201 IPC.

(3.) Kunigal police charge sheeted the appellant in Crime No.39/2012 of their Police Station for the aforesaid offences on the basis of the complaint of PW1 as per Ex.P1.