RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The aggrieved accused No.1 in SC No.54/2012 on the file of the I Addl. Sessions Judge, Mysuru, has preferred this appeal against the judgment of conviction dated 28.2.2013, whereby the learned Sessions Judge has acquitted accused Nos.2 to 6 in the said case and found the present appellant guilty for the offence punishable under Section 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.50,000/- with default sentence, of simple imprisonment for one year and also ordered out of Rs.50,000/- to pay an amount of Rs.40,000/- to PW-17 Ladhuram as compensation.

(2.) We have heard the arguments of the learned counsel for the appellant and also the learned Addl. State Public Prosecutor for the respondent State. We have carefully perused the entire oral and documentary evidence relied upon by the prosecution to bring home the guilt of the accused. We have also perused the judgment of the Trial Court.

(3.) Before adverting to the substantial evidence available on record, we feel it is just and necessary to have the brief factual matrix of the case of the prosecution.