REGENT COMPUTRONICS PVT. LTD.

MANJUNATH CHENNABASAPA MADALLI Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

HANUMANT GOVIND NARGUNDKAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAGAT RAM VS. STATE OF PUNJAB [REFERRED TO]
ERADU VS. STATE OF HYDERABAD [REFERRED TO]
HUKAM SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUKHBASI [REFERRED TO]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [REFERRED TO]
C CHENGA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
STATE OF HARYANA VS. JAGBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment rendered by a Division Bench of the Karnataka High Court dismissing the appeal filed by the appellant. The appellant was found guilty of offence punishable under Sections 498-A and 302 of the Indian Penal Code, 1860 by the trial court and was sentenced to undergo R.I. for two years and life respectively. Fine was also imposed with default stipulation.

(3.) The High Court set aside the conviction for the offence punishable under Section 498-A Indian Penal Code, 1860 but maintained the conviction under Section 302 Indian Penal Code, 1860 and consequently the sentence.

Click here to view full judgment.

MANJUNATH CHENNABASAPA MADALLI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address