MOUNAPPA PUNDALIK MADAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant, who was the accused before the learned Principal Sessions Judge, Vijayapura (hereinafter for brevity referred to as 'Trial Court') in Sessions Case No.17/2015 has challenged the judgment of conviction and order on sentence dtd. 10/3/2016 passed by the Trial Court, convicting him for the offences punishable under Ss. 498A and 302 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as 'IPC ') and sentencing him accordingly.

(2.) The summary of the case of the prosecution in the Trial Court was that, deceased Renuka since had lost her father was taken care of by her maternal uncle PW-1 (CW-1) - Shankreppa, who himself performed the marriage of Renuka with the accused (appellant) - Mounappa Pundalik Madar @ Hadimani about 8 to 9 years prior to the date of incident.

(3.) After hearing both side, the Trial Court, by its impugned judgment of conviction and order on sentence dtd. 10/3/2016, convicted the accused for the offences punishable under Ss. 498A and 302 of IPC and sentenced him to undergo imprisonment for life for the offence punishable under Sec. 302 of IPC and to pay a fine of Rs.5,000.00 and in default of payment of fine, to undergo simple imprisonment for a period of one year and further sentenced him to undergo rigorous imprisonment for a period of two years for the offence punishable under Sec. 498A of IPC and to pay a fine of Rs.2,000.00 and in default of payment of fine, to undergo simple imprisonment for a period of six months. It is against the said judgment of conviction and order on sentence, the accused has preferred this appeal.