GOVINDAPPA @ GOVINDARAJU; THIMMAIAH AND ORS Vs. STATE

JUDGEMENT

(1.) The appellants have challenged their conviction and sentence for the offence punishable under Sections 498-A and 306 IPC., on a trial held by the Fast Track Court, Chikmagalur.

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

(3.) I have heard learned counsel for the appellants and also the learned High Court Government Pleader.