YESAIAH @ YESU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused is before this Court aggrieved by the impugned judgment of conviction and order of sentence dated 22.12.2011 passed in S.C.No.88/2011 on the file of the Fast Track Court-I at Ballari (for short referred to as 'the trial Court') convicting him for the offences punishable under Sections 324 , 325 , 504 , 506 and 307 of I.P.C. and sentencing him to undergo imprisonment and to pay fine with default sentences.

(2.) Heard the learned counsel Sri Neelendra D.Gunde, for the appellant and the learned AGA Sri Vinayak Kulkarni, for the respondent/State. Learned counsel Sri Vijay S.Chiniwar is also heard, who represents the injured complainant-Sri. Anjineyya.

(3.) Learned counsel representing the appellant and the complainant submitted that the dispute between the complainant and the accused has been compromised. Accused is the son-in-law of the complainant and they are now leading peaceful life and settled down in the village.