SIDDAPPA Vs. STATE THROUGH BABALESHWAR

JUDGEMENT

(1.) The appellant is convicted for the offence under Section 498(A) and 304(B) of IPC.

(2.) The Fast Track Court, Bijapur in S.C.No.22/2011 dated 11.8.2011 convicted the appellant/accused for the offences and he is punished with sentence to undergo S.I. for two years for the offence punishable under Section 498(A) and with fine of Rs.10,000/- in default six months S.I and for the offence punishable under Section 304(B) of IPC ten years R.I and Rs.10,000/- fine in default one year R.I.

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