SANTHOSH YAMANAPPA MAANG Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 2/8/2014 passed in SC No.100/2010 by the VII Addl. District and Sessions Judge, Belagavi sitting at Chikkodi (hereinafter referred to as 'Trial Court') wherein the appellant convicted for the offence under Ss. 498A and 306 of Indian Penal Code(hereinafter referred to as 'IPC') and sentenced to undergo simple imprisonment for a period of 3 years and with a fine of Rs.10,000.00 in default of which, to undergo simple imprisonment for a period of six months for the offence under Sec. 498A of IPC and to undergo imprisonment for a period of 3 years and with fine of Rs.15,000.00, in default of payment of fine to undergo simple imprisonment for a period of 8 months for the offence under Sec. 306 of IPC. The said impugned judgment challenged in this appeal.

(2.) Briefly, the facts relevant for the purpose of disposal of this appeal are as follows:

(3.) On the same day i.e on 12/12/2009, in the evening hours, father of the deceased one Dundappa Shivappa Matangi who examined as PW.1 before the trial Court, lodged the complaint against appellant-accused No.1 and his parents and brother i.e. accused Nos.2 to 4 before Raibagh Police as per Ex.P3. Based on the said complaint, the said Police registered FIR as per Ex.P.23 against four accused persons for the offence punishable under Sec. 498A and 306 r/w 34 IPC.