MR. FAYAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused assailing the judgment and order of conviction passed by the Fast Track Court - II at Mysore on 12.4.2012 in S.C. No. 64 of 2011 whereunder appellant who came to be tried for the offence punishable under Section 302 of Indian Penal Code, has been convicted for the said offence and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 3,000/- with default sentence of simple imprisonment fore period of six monte for failure to pay fine and benefit of set off for the period undergone in custody.

(2.) The gist of the prosecution case can be crystallised as under:

(3.) On 18.11.2010 at 12 noon, accused was said to have taken the deceased to Shalimar Lodge situated within the limits of Mandi Police Station, Mysore and having taken a room on rent, accused was said to have gone out at about 2.00 p.m. to procure lunch and while returning, he had brought a weapon-macchu and after finishing lunch with the deceased he had picked up a quarrel with her relating to family matter and had assaulted the deceased with the said weapon-macchu on vital parts of her body and on account of severe injuries sustained, she succumbed to them.