GANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence passed by the Principal District and Sessions Judge at Raichur in S.C.No.73/2014 dtd. 27/12/2017 whereby the accused No.4 namely Sri Gangappa is convicted and sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.50,000.00 for the offence punishable under Sec. 302 of Indian Penal Code, 1860 with default clause and to undergo rigorous imprisonment for three years and to pay a fine of Rs.25,000.00 for the offence punishable under Sec. 498A of Indian Penal Code, 1860 with default clause, which is incorporated in the operative portion of the order.

(2.) This appeal is filed challenging the judgment of conviction rendered by the trial Court and seeking to allow the appeal and consequently setting aside the conviction held against accused No.4 in S.C.No.73/2014 and to acquit the accused of the offences punishable under Ss. 498A and 302 of Indian Penal Code, 1860 (hereinafter referred to as the 'IPC' for short).

(3.) Heard learned counsel Sri Arun Choudapurkar for appellant/accused No.4 and the learned Additional State Public Prosecutor for respondent/State. Perused the judgment of conviction rendered by the trial Court in S.C.No.73/2014.