NARAYANAPPA @ THIPPANNAGARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is the sole accused in SC No.123/2011 on the file of the Principal District and Sessions Judge, Chikkaballapur. He has challenged the judgment of conviction and sentence passed by the trial Court vide judgment dated 11.2.2014, wherein the learned Sessions Judge has convicted the appellant for the offence punishable under section 302 and 324 of IPC and sentenced him to undergo imprisonment for life and to pay fine of Rs.5,000/-. In default of payment of fine amount, the accused shall undergo rigorous imprisonment for one year for the offence punishable under section 302 of IPC; and the appellant is sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.1,000/-. In default of payment of fine amount, the accused shall undergo rigorous imprisonment for two months for the offence punishable under section 324 of IPC.

(2.) We have heard the arguments of the learned counsel Sri Krishnappa and also the learned Addl. State Public Prosecutor for the respondent - State. We have carefully perused the oral and documentary evidence adduced and produced by the prosecution before the trial Court. We have also examined the judgment rendered by the trial Court.

(3.) Before adverting to the grounds urged by the learned counsel for the appellant, we feel it just and necessary to have the brief factual matrix of this case: