KAMALAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Appeal is by the accused challenging the order of conviction and sentence passed by the High Court of Karnataka in Criminal Appeal No. 102/2022 on 7/11/2007.

(2.) FACTS OF THE CASE:

(3.) The accused pleaded not guilty and claimed to be tried. After hearing the arguments of both the parties, the Ld. Additional District & Sessions Judge, vide order dtd. 11/12/2001, acquitted accused no. 2 and 3, i.e., the parents of the appellant herein owing to lack of evidence against them. However, the husband (accused no. 1), i.e. the appellant herein, was convicted for the offence punishable under Sec. 498A and Sec. 306 IPC. He was sentenced to undergo rigorous imprisonment for the period of 2 years for the offence punishable under Sec. 498A IPC and to pay a fine of Rs.2000.00. In default of payment of fine amount to undergo simple imprisonment of two months. Further, he was sentenced to undergo rigorous imprisonment for a period of 7 years for the offence punishable under Sec. 306 IPC and to pay a fine of Rs.3000.00 and in default of payment of fine amount, to undergo simple imprisonment of three months. Both the sentences were to run concurrently.