N MAHESH RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant, who is the sole accused in S.C.No.805/2012 on the file of the Fast Track (Sessions) Judge (FTC-VI), Bengaluru, has challenged the judgment of conviction and sentence dated 06.08.22014. The learned Fast Track Judge has convicted the appellant for the offence under Sec. 302 of Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000.00, in default, to undergo simple imprisonment for a period of six months.

(2.) We have heard the arguments of Sri K. Diwakara, learned counsel for the appellant and also Sri Vijayakumar B. Majage, learned Additional State Public Prosecutor for the State. We have carefully perused the entire oral and documentary evidence adduced and produced by the prosecution before the Trial Court. We have also examined the correctness of the judgment of the Trial Court.

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