KUMARA @ BHETE KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants are the aggrieved accused Nos.1 and 2 in Sessions Case No.22/2012 on the file of the III Addl. District and Sessions Judge, Mandya sitting at Srirangapatna vide judgment dated 02.08.2014, wherein the learned Sessions Judge has convicted appellants No.1 and 2 for the offences punishable under Section 302 of IPC and sentenced them to undergo imprisonment for life. Accused No.1 was also convicted for the offence punishable under Section 506 of IPC and sentenced to under rigorous imprisonment for two years. He was also sentenced to pay a sum of Rs.20,000/-. Accused No.2 was sentenced to pay a fine amount of Rs.10,000/- with default sentence. The said sentence was passed read with Section 109 of IPC.

(2.) We have heard the arguments of the learned senior counsel for the accused/appellants and also the learned Addl. SPP for the State. We have carefully perused the oral and documentary evidence placed for consideration by the prosecution and we have also examined the judgment of the trial Court.

(3.) Before adverting to the grounds urged and elaborated by the learned counsel for the appellants and countered by learned Addl. SPP, we feel it just and necessary to have the brief factual matrix of this particular case.