NAZRULLA KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant being aggrieved by the Judgment and Order dated 28/29/9/2018, passed by the II Additional District and Sessions Judge, Shivamogga, in S.C. No.107/2017, convicting and sentencing him for offence punishable under Sec. 498-A and 304-B of IPC, has preferred this appeal.

(2.) I have heard the learned counsel for appellant/accused and the learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) Charges were framed against the appellant for offence punishable under Ss. 498-A and 304-B of IPC and alternatively under Sec. 302 of IPC. The learned Sessions Judge vide impugned Judgment and Order, found the accused not guilty for offence punishable under Sec. 302 of IPC, however, held him guilty for the other charged offences.