VIKAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused No.1 against his conviction and sentence passed by the trial Court for offence punishable under Ss. 395 and 457 of IPC.

(2.) The trial Court has passed a common judgment dtd. 13/8/2012 in S.C.Nos.49/2010 and 111/2011, in respect of accused Nos.1 and 2. This appeal arises out of S.C.No.49/2010, wherein, accused No.1 has been sentenced to undergo R.I. for 7 years with fine of Rs.5,000.00 and in default of payment of fine, to undergo S.I. for a period of six months for the offence punishable under Sec. 395 of IPC. Further, to undergo S.I. for a three years with fine of Rs.1,000.00, in default of payment of fine, to undergo S.I. for a further period of two months for the offence punishable under Sec. 457 of IPC.

(3.) I have heard Smt. Sridevi Bhosale appearing for appellant and learned High Court Government Pleader for respondent/State and perused the impugned judgment and the evidence and material on record.