BASAVARAJ S/O MARUTI TUKKATTI Vs. BASAVVA (WIDOW)

JUDGEMENT

(1.) The appellant was tried, convicted and sentenced for offences punishable under sections 498A & 306 IPC, on the file of Fast Track Court-1 at Mandya. Therefore, he has filed this appeal.

(2.) I have heard Sri A.H.Bhagavan, learned counsel for appellant (hereinafter referred to as 'accused') and Sri B.T.Venkatesh, learned State Public Prosecutor for State.

(3.) In brief, the case of prosecution is as follows:-