ASHOK ISHWARAPPA PUNNANAWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused in Sessions Case No.132/2010 on the file of Principal Sessions Judge, Bijapur. He has stood convicted for the offence punishable under Section 302 of IPC and been sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/- with a default clause of simple imprisonment for six months.

(2.) The prosecution case in brief is as follows:

(3.) The police registered FIR, held investigation and chargesheeted the accused. The trial court, after appreciating the evidence of the witnesses, came to conclusion that the prosecution was able to prove the case beyond reasonable doubt and consequently held the accused guilty of the offence and sentenced him as aforesaid.