KARAN SAI Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence dated October 20, 2016 passed by the learned Additional Sessions Judge in Sessions Case No. 57 of 2011 in Sessions Trial No. 68 of 2011 sentencing the appellant to suffer rigorous imprisonment for life and with fine of rupees ten thousand in default of payment of fine with rigorous imprisonment for a further period of 2 years.

(2.) On the basis of a fardbayan of Vasudevan Nair, the PW 1, before the police officer on March 09, 2011, Hut Bay Police Station case No. 34 of 2011 dated March 09, 2011 was started against the appellant under Section 302 of the Indian Penal Code.

(3.) Investigation was conducted by the concerned police station and on completion of the investigation, a charge sheet No. 42/11 dated 23.04.2011 under Section 302 Indian Penal Code was submitted against the accused appellant for commission of an offence under Section 302 of the Indian Penal Code to face trial in open Court. The prayer for bail of the appellant was rejected and the appellant ultimately faced custody trial.