STATE OF KARNATAKA Vs. YOGANANDA H C

JUDGEMENT

(1.) Since the main appeal itself is proposed to be disposed of by this Court, IA No.1/2013 is allowed. Delay of 57 days caused in filing this appeal is condoned.

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

(3.) This appeal is filed challenging the Judgment dated 30.08.2012 passed by the Presiding Officer, Fast Track Court, Ramanagar allowing the Criminal Appeal No.25/2010 filed against the Judgment dated 16.06.2009 passed by the Additional Civil Judge (Junior Division) and J.M.F.C., Channapatna in CC No.898/2007 convicting the respondent of the offences under Section 323 and 324 of IPC and sentencing him to undergo simple imprisonment for a period of six months and to pay fine of Rs.1,000/- in default to undergo simple imprisonment for a term of three months for the offence under Section 323 of IPC and further sentencing him to undergo simple imprisonment for a period of one year and to pay a fine of Rs.5,000/- in default to undergo simple imprisonment for a period of six months for the offence under Section 324 of IPC.