KUNTTEGOWDA @ GOWDA @ RAJEGOWDA S/O BETTAASWARAIAH Vs. STATE

JUDGEMENT

(1.) This appeal by the appellant-accused is directed against the judgment and order dated 30.10.2008 passed by the Fast Track Court-II, Bangalore Rural District, Bangalore, in S.C.NO.290/2007.

(2.) By the impugned judgment and order, the Trial Court has convicted the appellant-accused for the offences punishable under sections 498-A, 302 of IPC and sections 3, 4 and 6 of the Dowry Prohibition Act and has sentenced the appellant-accused to undergo S.I. for a period of two years and to pay a fine of Rs. .1,000/- and in default of payment of fine, to undergo S.I. for a period of one month for the offence punishable under section 498-A of IPC. For the offence punishable under section 302 of IPC, the appellant-accused has been sentenced to undergo life imprisonment and to pay a fine of Rs. .5,000/- and in default of payment of fine, to undergo S.I. for a period of six months. For the offence punishable under section 3 of the D.P. Act, the appellantaccused has been sentenced to undergo S.I. for a period of five years and to pay a fine of Rs. .15,000/- and in default of payment of fine, to undergo S.I. for a period of six months. For the offence punishable under section 4 of the D.P. Act the appellant-accused has been sentenced to undergo S.I. for a period of six months and to pay a fine of Rs. .5,000/- and in default of payment of fine, to undergo S.I. for six months. For the offence punishable under section 6 of the D.P.Act the appellant-accused has been sentenced to undergo S.I. for a period of six months and to pay a fine of Rs. .5,000/- and in default of payment of fine, to undergo S.I. for one month.

(3.) Aggrieved by the conviction and sentence, the appellant-accused has filed this appeal.