RAJAGOUDA ADAGOUDA BHUJAGOUDAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the appellants and the learned Government Pleader.

(2.) The accused are before this Court challenging the judgment of the trial Court convicting them for offences punishable under Sections 498-A and 306 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.', for brevity).

(3.) The facts of the case are as follows: