CHIMMANAMADA GANESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Appellant/accused convicted for offences punishable under Sections 498-A and 302 of IPC has filed this appeal.

(2.) We have beard Sri Dinesh Kumar K. Rao, learned Counsel for accused and Sri G. Bhavani Singh, learned S.P.P for the State.

(3.) In brief, the case of prosecution is as follows: