MANJUNATHA S/O VEERANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence passed by the Court of Principal District and Sessions Judge, Davangere in Sessions Case No.11/2009 dated 7th May 2011, whereby the accused was convicted for the offences punishable under Sections 498A and 306 of IPC.

(2.) The appellant/accused was sentenced to undergo simple imprisonment for a period of three years and to pay a fine of Rs.2,500/-, in default to pay fine amount, he shall undergo simple imprisonment for a period of six months for the offence punishable under Section 498A of IPC. He was further sentenced to undergo simple imprisonment for a period of three years and to pay a fine of Rs.2,000/-, in default to pay fine amount, he shall further undergo simple imprisonment for a period of five months for the offence punishable under Section 306 of IPC.

(3.) Factual matrix of the appeal as per the theory of the prosecution is as under: