KESHYANAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence passed by the Presiding Officer, 5th Fast Track Court, Madhugiri in S.C.No.42/2012 dated 16.10.2012 by convicting the appellant-accused for the offences punishable under Section 307 of IPC and sentencing him to undergo simple imprisonment of 10 years and to pay a fine of Rs.10,000/- (Rupees Ten Thousand only) in default, to undergo simple imprisonment for a period of two years. The same has been challenged under this appeal.

(2.) The factual matrix of the appeal are as under:

(3.) The Investigating Officer who took up the case for investigation laid a charge sheet against the accused for the offences punishable under Section 307 of Indian Penal Code.