STATE Vs. M N SHIVANANJAPPA

JUDGEMENT

(1.) Heard Sri.G.M.Srinivasa Reddy, learned HCGP on IA No.1/2013. Since, the appeal itself can be disposed of by a considered order having regard to the averments made in the affidavit accompanying the application, delay of 121 days caused in filing the appeal is condoned.

(2.) Heard Sri.G.M.Srinivasa Reddy, learned HCGP regarding merits of the case for admission.

(3.) This appeal is filed challenging the judgment dated 21.02.2012 passed by Fast Track Court- Chikmagalur in Crl.A.No.26/2010 in which the learned Sessions Judge has modified the judgment of conviction passed by the First Additional JMFC, Kadur in CC No.728/2006 by which the learned Magistrate has convicted the accused/respondent for the offences under Section 504, 354 and 506 of IPC and has sentenced him to undergo imprisonment for a period of one year and to pay a fine of Rs.3,000/- for the offence punishable under Section 354 of IPC and to pay fine of Rs.300/- for the offence punishable under Section 506 of IPC and to pay fine of Rs.200/- for the offence punishable under Section 504 of IPC.