BOREGOWDA @ BORA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged the conviction and sentence for the offence punishable under Sections 448, 354 and 324 IPC on a trial held by Fast Track Court at Mandya.

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

(3.) During the trial, prosecution examined PWs.1 to 11 and in their evidence, documents Exs.P1 to P11 and Mos.1 to 3 were marked. Statement of the appellant was recorded under Section 313 Cr.P.C. The appellant examined DWs.1 and 2 in his defence. The Trial Court after hearing the counsel for parties and on appreciation of the material on record held the appellant guilty for the charge under Sections 448, 354 and 324 of IPC and ordered him to undergo imprisonment for one year each for the offence under Sections 354 and 324 of IPC and also ordered to pay fine. So far as the offence under Section 448 is concerned, ordered imprisonment for six months and to pay fine. Aggrieved by the conviction and sentence, the present appeal has been filed.