PARASAPPA SABANNA MADAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS jail appeal is by the only accused, in Sessions Case No. 142/2010 on the file of the learned District and Sessions Judge, Bagalkot, (herein after referred to as "Trial Court  for short).

(2.) THE appellant -accused has challenged in this appeal legality and the correctness of the Judgment and Order of conviction and sentence dated 5.10.2010 passed in the said case convicting him for the offences under Section s 498A and 302 IPC and sentencing him to undergo imprisonment for 1 1/2 years for the offences under Section 498A IPC and to pay a fine of Rs. 6,000/ - in default to undergo imprisonment for 3 months and also sentencing him to undergo life imprisonment for the offence under Section 302 IPC and to pay fine of Rs. 5,000/ - with default sentence of further imprisonment for 6 months.

(3.) ON the basis of the said complaint, the SHO of Bilgi P.S. registered a case in crime No. 178/2009 against the accused, for the offence punishable under Section 302 IPC and issued FIR accordingly (as per E x. P.17). After completion of the Investigation, charge sheet came to be filed against the accused for the said offences and the Trial Court tried for the same.