NAGARAJ Vs. STATE

JUDGEMENT

(1.) NAGARAJ, the appellant herein, has been convicted for the offence under Section 301 r/w.302 IPC, and sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/= in default to undergo further Rigorous Imprisonment for a period of one year. Challenging the same, he has filed this Appeal.

(2.) THE brief facts, leading to the conviction of the appellant, are as follows:

(3.) TO prove the occurrence, the prosecution examined P.Ws.1 to 3-eye witnesses. On a perusal of the evidence of P.Ws.1 to 3, we do not find anything to conclude that the testimony tendered by P.Ws.1 to 3 is unreliable. On the other hand, their evidence is cogent and consistent and the same is corroborated by the evidence of both P.W.9 Doctor, who declared the deceased dead and P.W.13 Doctor, who conducted the Post-Mortem.