MALLAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred assailing the judgment and order of conviction and sentence dtd. 26/3/2013 passed by the Court of V Addl. Sessions Judge, Belgaum, in SC No. 66/2011, convicting and sentencing the accused/appellants for offence punishable under Ss. 498A, 306 read with Sec. 34 of IPC.

(2.) Heard Sri. B.S. Kukanagoudar, learned counsel for the appellants, Sri. Praveen K. Uppar, learned High Court Government Pleader and perused the material on record.

(3.) Brief facts of the case;