PAPAIAH Vs. STATE

JUDGEMENT

(1.) THIS appeal by the accused filed under Section 374 of the Cr. P. C. is directed against the judgment dated 7-3-1998 passed in S. C. No. 36 of 1990 on the file of the Additional District and Sessions Judge, Hassan, wherein the learned Sessions Judge had convicted accused 1 and 2-ap-pellants, for the offence under Section 323 of the IPC and sentenced them to undergo simple imprisonment for a period of three months and also to pay a fine of Rs. 500/- i. d. , to suffer simple imprisonment for a period of two months for the said offence, challenging the legality and validity of the said judgment.

(2.) THE Court has heard the arguments of Sri V. K. Bhat for M/s. Kumar and Kumar, learned Counsel on behalf of the appellants, and Sri m. Marigowda, Additional State Public Prosecutor, on behalf of the state of Karnataka.

(3.) THE Court has perused the material on record and has given its anxious thoughts over the rival contentions raised.