NAGENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused in S.C.No.185/2008 on the file of Court of V Additional District & Sessions Judge, Mysuru, wherein the learned Sessions Judge by Judgment and order dated 04.02.2011 has convicted and sentenced him for the offence punishable under Section 498(A) of IPC.

(2.) I have heard Sri P Nataraju, learned counsel for the petitioner and learned HCGP for respondent- State.

(3.) Brief Facts: