MUNIRAJU S/O DODDAHEMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Sections 498A and 306 IPC on a trial held by Fast Track Court, Bangalore Rural.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) During the trial, the prosecution examined PWs.1 to 18 and got marked documents Exs.P1 to P5 and MO1. Statement of the appellant was recorded under Section 313 Cr.P.C. The appellant (accused) has taken the defence of total denial. No defence evidence was led. The Trial Court after hearing the counsel for parties and on appreciation of the material on record, convicted the appellant for the charge under Sections 498A and 306 IPC and ordered him to undergo imprisonment for 5 years and to pay fine of Rs.10,000/- in default to undergo simple imprisonment for one year for the offence under Section 306 IPC and imprisonment for 3 years and fine of Rs.5,000/- in default to undergo imprisonment for 6 months for the offence under Section 498A IPC. Both the sentences are ordered to run concurrently. Aggrieved by the conviction and sentence, the present appeal has been filed.