T S MOHAN; SAROJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have challenged their conviction and sentence for the offence punishable under Sections 498A and 304B IPC on a trial held by Fast Track Court at Tumkur.

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

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