MR. KUMARA @ PUTTABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by the judgment of conviction and order on sentence dated 12.10.2010 in S.C. No.8/2008 passed by the Fast Track Judge, Arakalagudu, Hassan District (hence forth for brevity referred to as the 'Sessions Court') the appellant has preferred this appeal.

(2.) In his memorandum of appeal the appellant has taken contention that there was no material evidence to show that the accused and the deceased were last seen together. The material witnesses have not supported the case of prosecution. The trial court appreciating the evidence lead before it and without even considering that the alleged chain of events have not been linked properly without any break has erroneously come to a conclusion that the appellant has committed the alleged guilt. With this the appellant has prayed for allowing his appeal by setting aside the judgment of conviction and order on sentence under appeal and to acquit him of the alleged offence.

(3.) The respondent is being represented by the Additional State Public Prosecutor.