SIRIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the judgment and order of conviction and sentence passed by the Court of Sessions Judge, Fast Track Court-II, Karwar, Uttar Kannada, in Sessions Case No.53/2007 dated 31.03.2011, wherein the accused/appel lant has been convicted and sentenced for of fences punishable under Sections 504, 506 and 307 of IPC.

(2.) For the offence punishable under Section 504 of IPC, the accused is sentenced to undergo simple imprisonment for a period of one month, for the offence punishable under Section 506 of IPC, he is sentenced to undergo rigorous imprisonment for a period of three months and for the offence punishable under Section 307 of IPC, he is sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.5,000/-, in default, to undergo simple imprisonment for a period of another three months.

(3.) Heard the learned counsel for the appel lant and the learned High Court Government Pleader for the respondent-State and perused the material on record.