H.SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by one H. Suresh / Accused No.1 in S.C. No. 149/2009, challenging the judgment of conviction and order of sentence dated 10.11.2010, passed by the Presiding Officer, Fast Track Court - III, Shivamogga, convicting the accused No.1-appellant herein for offence punishable under Section 498-A IPC. Thereby Accused No.1 was sentenced to undergo simple imprisonment for a period of one year six months and to pay a fine of Rs.5,000/- for the offence punishable under Section 498A IPC and in default, to undergo simple imprisonment for a period of three months. He was however acquitted of the offence under Section 306 read with Section 34 IPC. However, Accused Nos.2 and 3 were totally acquitted for the alleged offences under Sections 498-A, 306 read with Section 34 IPC.

(2.) The factual matrix of the appeal as per the case put forth by the prosecution, is as follows:-

(3.) Heard Shri B.S. Prasad, learned counsel for the appellant - accused and Shri Diwakar Maddur, learned Government Pleader for the State and perused the impugned judgment as well as the material on record.