SRI SRINATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred to as accused No. 1) and accused 2 to 4 were tried for an offence punishable under Section 366 read with 34 IPC and also for an offence punishable under Section 109 IPC. Accused 2 to 4 were acquitted of aforestated offences. Accused No. 1 was convicted for an offence punishable under Section 366 IPC and has been sentenced to undergo simple imprisonment for a period of one year and pay a fine of Rs. 10,000/ -, in default to undergo simple imprisonment for a period of six months. Therefore, accused No. 1 has filed this appeal.

(2.) I have heard Sri K.S.N. Karanth, learned counsel for accused No. 1 and Sri Vijaykumar Majage, learned HCGP for State.

(3.) DURING trial, P.W. 1 to P.W. 9 were examined and documents as per Ex. P1 to Ex. P8 were marked so also material objects as per M.O. 1 and M.O. 2 were marked. The photographs produced by the defence were collectively marked as Ex. D1 to Ex. D5.