RAMANJANELU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant being aggrieved by the judgment of conviction and order of sentence passed by the Special Judge/ II Additional District Judge, Vijayapur in Special Case No.4/2010 has preferred this appeal.

(2.) The trial Court has convicted the appellant for the offence punishable under Section 302 of Indian Penal Code and sentenced him to undergo rigorous imprisonment for life and further sentenced to pay a fine of Rs.10,000/-, in default of payment of fine, he shall undergo rigorous imprisonment for six months.

(3.) The brief factual matrix of the case that emanates from the records are that, the appellant/accused (hereinafter called as accused) and the deceased by name Peddavenkappa were working as drivers under PW.11 Khajapeer Bashya who was the owner of a vehicle bearing its registration No.AP-02-X- 5059 a pick-up goods vehicle.