T.V.MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this appeal, challenging the judgment of conviction and order of sentence dtd. 4/10/2016 rendered by the IV Addl. District and Sessions Judge, Madhugiri in SC No.5040/2014 and whereby convicting the accused for the offences punishable under Ss. 323 , 498A and 307 of Indian Penal Code, 1860.

(2.) Whereas, in this appeal, seeking consideration of the grounds narrated in the appeal memorandum and praying for setting aside the judgment of conviction and order of sentence rendered by the trial court in the aforementioned case for the aforesaid offences and convicted the accused for the said offences.

(3.) Heard the learned counsel Sri. V. Kodandaramegowda for the appellant/accused, also the Addl. State Public Prosecutor for the respondent-State and perused the judgment of conviction and order of sentence passed by the trial court in SC No.5040/2014.