STATE OF KARNATAKA Vs. M. BYREGOWDA

JUDGEMENT

(1.) This appeal is filed by the State challenging the quantum of sentence imposed on the respondent in S.C.No.10001/2014 by IV Additional District and Sessions Court, Doddaballapura, Bengaluru Rural District, stating that the sentence imposed is inadequate and hence, prays to impose maximum and adequate sentence on the respondent/accused.

(2.) Heard learned High Court Government Pleader appearing for the appellant.

(3.) Respondent was accused in S.C.No.10001/2014, who has been convicted for the offences punishable under Ss. 355, 504 and 306 of IPC. By the judgment, dtd. 24/12/2018 passed by IV Additional District and Sessions Court, Doddaballapura, Bengaluru Rural District, the respondent is sentenced to undergo simple imprisonment for a period of six months with fine of Rs.1,000.00 with default clause for offence punishable under Sec. 355 of IPC; simple imprisonment for a period of six months with fine of Rs.1,000.00 with default clause for offence punishable under Sec. 504 of IPC and rigourous imprisonment for a period of three years with fine of Rs.10,000.00 with default clause for offence punishable under Sec. 306 of IPC.