PANDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused in S.C.No.95/2015 on the file of the learned I Additional District and Sessions Judge, Bagalkot, sitting at Jamakhandi, ( the trial Court for short) are the appellants in these appeals.

(2.) The accused No.1 is the appellant in Crl. A. No.100153/2018 and the accused No.2 is the appellant in Crl.A.No.872/2018. The accused have challenged the judgment dated 27.04.2018 passed by the trial Court convicting them for the offence punishable under Section 498A and the accused No.1 for the offence punishable under Section 302 of Indian Penal Code ( the IPC for short) and sentencing them to undergo imprisonment and to pay fine, with default sentence.

(3.) The parties are referred as per their original rank before the trial court for the sake of clarity.