VENKATESHA @ PAAPU S/O LATE SHANMUKAPPA Vs. STATE OF KARNATAKA THROUGH BILICHODU POLICE STATION, JAGALUR.TALUK

JUDGEMENT

(1.) The appellant, who is arrayed as Accused No.1 before the trial Court in SC No.53/2013 on the file of the II Addl. District and Sessions Judge, Davangere, has preferred this appeal calling in question the judgment of conviction dated 24.6.2015 and order on sentence dated 25.6.2015, convicting and sentencing him to undergo life imprisonment and to pay a fine of Rs.50,000/- and in default of payment of fine, he shall undergo simple imprisonment for one year for the offence punishable under section 302 of IPC; and to undergo simple imprisonment for one year and to pay a fine of Rs.10,000/- and in default of payment of fine, he shall undergo simple imprisonment for six months for the offence punishable under section 404 of IPC.

(2.) The brief facts of the prosecution case is that:

(3.) The accused was arrested during the course of the investigation and it appears that the accused has been in Judicial Custody since the date of his arrest. After committal proceedings and also after securing the presence of the accused, the learned Sessions Judge has framed charges against the accused for the above said offences, for which he was convicted later. The accused pleaded not guilty. Recording his plea, the trial Court has proceeded to hold a trial against the accused.