PRAJA RESI MANE PLAVAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused/appellants against the Judgment and Order dated 23.04.2011 passed by City Fast Track [Sessions] Judge, Bengaluru City [FTC- VI], in S.C. No.905/2010, convicting and sentencing them for offences punishable under Sections 333 and 504 of IPC.

(2.) For the offence under Section 333 of IPC, appellants are sentenced to undergo rigorous imprisonment for a period of 3 years and to pay a fine of Rs.5,000/- each and in default to pay the fine amount, to further undergo simple imprisonment for a period of 3 months.

(3.) For the offence under Section 504 of IPC, appellants are sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000/- each and in default to pay the fine amount, to further undergo simple imprisonment for a period of one month.