PARAMESHWARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused No.1 has filed this appeal challenging the judgment of conviction and order of sentence passed in SC No.89/2010 by the II Additional Sessions Judge, Davanagere.

(2.) The appellant -accused No.1 has been sentenced to undergo rigorous imprisonment for one year and to pay fine of Rs.1,000.00 with default sentence for offence under Sec. 498-A of IPC; further sentenced to undergo rigorous imprisonment for a period of seven years for the offence under Sec. 304-B of IPC; further sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs.2,000.00 with default sentence for offence under Sec. 306 of IPC; further sentenced to undergo rigorous imprisonment for a period of five years and to pay fine of Rs.15,000.00 with default sentence for offence under Sec. 3 of D.P. Act; further sentenced to undergo rigorous imprisonment for six months and to pay fine of Rs.2,000.00 with default sentence for offence under Sec. 4 of D.P. Act and further sentenced to undergo rigorous imprisonment for a period of six months and to pay fine of Rs.5,000.00 with default sentence for offence under Sec. 6 of D.P. Act. The trial Court has ordered that all substantive sentences shall run concurrently and also given benefit of set of under Sec. 428 of Cr.P.C.

(3.) This appeal has been filed on 19/3/2012. In this appeal, no IA is filed seeking suspension of sentence. This Court, by its order dtd. 8/2/2023 directed the Registrar (Judicial) to ascertain as to whether the appellant-accused No.1 has completed his sentence or not, from the concerned Jail Authorities.