SARAVANAN S/O LATE SHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried and convicted for an offence punishable under Section 302 IPC. Therefore, he is before this Court.

(2.) WE have heard Sri. Balakrishnan, learned counsel for accused and Sri. Vijayakumar Majage, learned Government Pleader for the State.

(3.) AFTER going through the evidence of prosecution witnesses and evidence of accused (DW.2), we find that following facts have been established by prosecution and they have not been disputed by defence.