NANJAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant, who is the aggrieved accused in S.C. No.162 of 2013, has called in question the judgment of conviction and sentence passed in the said case by the I Additional District and Sessions Judge, Mandya, vide judgment dated 3-6-2014, wherein the appellant was convicted for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to undergo simple imprisonment for life and to pay a fine of Rs.10,000/-, in default of payment of fine, to undergo simple imprisonment for six months.

(2.) We have heard the arguments of Sri Venkatesh P. Dalwai, the learned counsel appearing for the appellant, and Sri Vijayakumar Majage, the learned Additional State Public Prosecutor appearing for the respondent - State.

(3.) We have carefully perused the entire oral and documentary evidence adduced by the prosecution before the trial Court to prove the guilt of the accused and also perused the judgment of the trial Court.