GANGADHARA S/O LATE NARAYANASWAMY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE Appellant (hereinafter referred to as 'accused') has filed this appeal against the judgment of conviction for an offence punishable under Section 302 IPC.

(2.) WE have heard Sri N V. Vijay, learned Counsel for accused and Sri N.S. Sampangiramaiah, learned HCGP for State.

(3.) DURING trial, on behalf of prosecution, PW1 to PW16 were examined, documents as per Ex.P.1 to Ex.P.23 were marked and material objects were marked as M.O.1 to M.O.8.