JAYAPRAKASHA @ PRAKASH ESHWARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant being aggrieved by the judgment of conviction and sentence passed by the Sessions Judge and I Fast Track Court at Shimoga, in S.C.No.68/2012 dated 19.11.2012, has preferred this appeal. The learned Sessions Judge has convicted the appellant for the offence under Section 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/- with default sentence.

(2.) We have heard the arguments of the learned counsel for the appellant and also the learned Additional State Public Prosecutor for the State.

(3.) We have carefully perused the judgment of the trial Court and the evidence adduced by the prosecution, both oral and documentary, before the trial Court, to bring home the guilt of the accused. We have, in fact, reappreciated the entire materials on record.