K.H. BALAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant K.H. Balakrishna is the accused who has been convicted under Ss. 366, 342 and 506 IPC and sentenced to rigorous imprisonment for a period of 3 years, 3 months and 2 years respectively in all the above offences separately and all the sentences have been directed to run concurrently and with fines of Rs.2500.00, Rs.500.00 and Rs.2000.00 respectively and in default to pay the above amounts with a further simple imprisonment for six months, fifteen days and three months respectively for all the three offences.

(2.) The appellant was charge sheeted after investigation pursuant to the First Information Report dtd. 29/10/1996 lodged by one B.Y. Chinnanna. The Presiding Officer, Fast Track Court-VI Bangalore, vide judgment and order dtd. 26/2/2005 held him guilty for the above offences and sentenced him as aforesaid. The appeal preferred by the appellant to the High Court has been dismissed vide judgment and order dtd. 20/7/2010.

(3.) The appellant has thus preferred this appeal challenging the above two judgments and his conviction.