MANJU Vs. STATE BY SHIVALLY POLICE

JUDGEMENT

(1.) The appellant, who is the sole accused in SC No.202/2012 on the file of the I Addl. District and Sessions Judge, Mandya, has challenged the judgment of conviction and sentence dated 28.10.2013. The learned Sessions Judge has convicted the appellant for the offence punishable under section 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/-.

(2.) The brief factual matrix of the case is that:

(3.) On the basis of the above said report, the Police registered a case in Crime No.50/2012 for the offence punishable under section 302 of IPC and initiated the investigation.