SULEMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused (appellant herein) against the judgment of conviction and order of sentence passed by the Additional Sessions Judge, Hassan, in Sessions Case No. 150 of 2011, vide judgment dated 28-1-2014, convicting the appellant - accused for the offence punishable under Section 304(B) of the Indian Penal Code (for short, 'IPC') and sentencing him to undergo imprisonment for life.

(2.) The appellant/accused was charged for the offences punishable under Sections 304(B) and 302 of the IPC by the respondent - Police while filing the charge-sheet before the committal Court. After committal proceedings and after securing the accused, the trial Court framed the charges against the accused for the offences punishable under Sections 304(B) and 302 of the IPC. The trial Court has tried the accused for the above said offences and convicted and sentenced him accordingly, as noted supra.

(3.) The prosecution in all examined as many as 30 witnesses as P.W. 1 to P.W. 30 and got marked 21 documents as Ex. P.1 to Ex. P.21 and material objects i.e., M.O. 1 to M.O. 4. The accused was also examined under Section 313 of Code of the Criminal Procedure, but he has not taken any special defence. It is only his defence that, he was not responsible for the death of the deceased and it was an accidental fire death due to stove burst in the house. He has also examined D.W. 1, Jubedha, his mother on his side. After considering the entire oral and documentary evidence on record, the trial Court has convicted the accused for the offence punishable under Section 304(B) of the I.P.C. and sentenced him accordingly.