(1.) The appellant/accused No.1 in Sessions Case No.130/2014 on the file of II Addl. District and Sessions Judge, Raichur who is tried for the offences punishable under Ss. 302 and 498A of the Indian Penal Code (for brevity hereinafter referred to as the 'IPC' for short) is convicted and sentenced to life imprisonment for the offence punishable under Sec. 302 of IPC and sentenced to fine of Rs.20,000.00. For the offence punishable under Sec. 498A of IPC the accused is sentenced to undergo rigorous imprisonment for two years and imposed a fine of Rs.2,000.00. In the said judgment it is further held that the aforesaid sentence shall run concurrently and the period in which he was in judicial custody is ordered to be set off. Aggrieved by the said impugned judgment the accused No.1 is in appeal challenging the same by urging various grounds.
(2.) The accused No.2 and accused No.3 are the parents of accused No.1. They are acquitted for the charges leveled against them.
(3.) The case made by the prosecution in the complaint registered before Lingasugur Police Station, based on the complaint of the father of the victim Chennabai can be summarized as under:-