NARAYANASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE accused-Narayana Swamy was convicted for an offence punishable under Section 302, IPC by the Principal Sessions Judge, Kolar in S. C. No. 95/92 dated 30-6-1994/1-7-1994 sentencing him to undergo imprisonment for life. Being aggrieved of the conviction and sentence he has come up with this appeal.

(2.) BRIEF facts leading to the crime are as follows :

(3.) THE prosecution in all, examined P. Ws. 1 to 19 and marked Ex. P. 1 to Ex. P. 17 and produced M. Os. 1 to 3. The defence marked Ex. D. 1 from the statement of P. W. 2 and closed their side.