ESHWARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (hereinafter referred to as 'accused No. 1 ™) along with accused 2 to 4 were tried for offences punishable under Sections 498A, 302 and 201 read with 34 IPC. The learned trial Judge acquitted accused 2 to 4 for aforestated offences and convicted accused No. 1 for offences punishable under Sections 498A, 302 and 201 IPC, Therefore, accused No. 1 has filed this appeal.

(2.) WE have heard Sri N.P. Kallesh Gowda, learned counsel for accused No. 1 and Sri N.S. Sampangiramaiah, learned HCGP for State and we have been taken through evidence and the impugned judgment.

(3.) ON behalf of prosecution P.W. 1 to P.W. 20 were examined and documents as per Ex. P1 to Ex. P14 were marked and material objects as per M.O. 1 to M.O. 4 were marked. On behalf of defence, Ex. D1 to Ex. D3 were marked.