PREMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal of accused Nos.1 and 2 arises out of the judgment and order of conviction and sentence dated 06.04.2013 in S.C.No.56/2012 passed by the First Additional Sessions Judge, Mysore.

(2.) By the impugned judgment and order, the trial Court has convicted the appellants for the offence punishable under Section 302 r/w 34 IPC and sentenced them to imprisonment for life and fine of Rs.5,000/- each and simple imprisonment of six months in default to pay fine.

(3.) The appellants were tried in S.C.No.56/2012 on the basis of the charge sheet filed by Vidyaranyapuram Police, Mysore, in Crime No.120/2011 of their Police Station. The said case was registered by the respondent Police on the basis of complaint of PW.1 Anil Kumar as per Ex.P1.