NINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant-accused challenging the Judgment of conviction and Order of sentence passed by the Fast Track Court, Sirsi in S.C. No.69/2010 dated 30.08.2011. The appellant-accused has been convicted for the offence punishable under Section 326 of IPC and sentenced to undergo simple imprisonment for a period of one year and shall pay fine of Rs.2,000/-. In default of payment of fine, he shall under go further simple imprisonment for a period of two months. The appellant-accused has been acquitted for the offence punishable under Section 307 of IPC.

(2.) The State has not preferred any appeal against the acquittal of appellant-accused under Section 307 of IPC.

(3.) The factual matrix of the case is as follows: