MAHANTHESH S/O DEVENDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Government Pleader for the respondent.

(2.) The appellant seeks to challenge the judgment of the Court below whereby the Court below has convicted him for offences punishable under Sections 498(A) and 306 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC' for brevity) and has sentenced him to undergo imprisonment for two years and to pay a fine of Rs.2,000/- for offence punishable under Section 498(A) of the IPC and to undergo imprisonment for seven years and to pay a fine of Rs.10,000/- for the offence punishable under Section 306 of the IPC. The background is as follows:

(3.) The learned counsel for the appellant would firstly submit that in order to bring the case within the scope of the provisions, under which the offence alleged against the appellant are punishable, it would be necessary to establish that Tayamma was the legally wedded wife of the appellant. In this regard, reliance is placed on the evidence of PW-11 to PW-13. PW-11 to PW-13 no doubt were classmates of the appellant and