NAGARAJU @ DORE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred calling in question the judgment of conviction and sentence passed by the District and Sessions Judge, Chamarajanagar in SC No.78/2011 vide judgment dated 30.12.2013.

(2.) The accused was convicted and sentenced to undergo rigorous imprisonment for life and also to pay a fine of Rs.30,000/- for the offence punishable under Section 302 of IPC with default sentence of imprisonment for a period of one year; and also sentencing him to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.5,000/- for the offence punishable under Section 498A of IPC with default sentence of simple imprisonment for a period of six months.. The Trial Court has also awarded an amount of Rs.10,000/- as compensation payable to each of the children of the deceased.

(3.) We have heard the arguments of the learned counsel for the appellant Smt. Budrannissa and also the learned Addl. SPP for the respondent State.