WAHEED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal arises of a judgment of conviction passed by the Additional District & Sessions Judge, Bidar in Session Case No.87/2012 dated 01.03.2013, convicting the accused No.1 and sentencing him to undergo simple imprisonment for two years and to pay fine of Rs.10,000/- in default of payment fine to undergo simple imprisonment for three months for the offence punishable under Section 498-A of IPC and he is further sentenced to undergo simple imprisonment for seven years and to pay fine of Rs.20,000/- in default simple imprisonment for six months of the offence punishable under Section 304B of IPC and he is further sentenced to undergo simple imprisonment for five years and to pay fine of Rs.10,000/- in default simple imprisonment for three months for the offence punishable under Section 306 of IPC. The learned Trial Court has acquitted the accused No.2 to 6 for the said offences.

(2.) The appellant who is accused No.1 before the Trial Court will be hereinafter referred as accused No.1 for convenience.

(3.) The brief case of the prosecution is that, the marriage of the appellant / accused No.1 was performed with deceased Yasmin about three years prior to her death. It is further case of the prosecution that at the time of marriage as per their religious customs Rs.35,000/- and two tolas gold was given as per their traditions. His marriage was performed at Nalegaon village (MS) and thereafterwords they are were residing happily.