MUNISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused has challenged the judgment of conviction dtd. 1/12/2016 passed in S.C.No.5024/2014 for offences under Sec. 307 of IPC wherein he has been sentenced to undergo imprisonment for 10 years and to pay a fine of Rs.10,000.00 and with default sentence to undergo further simple imprisonment for 2 1/2 years.

(2.) The appellant/accused was pestering his wife Nagamma (PW.4) everyday to give money and harassing her and that on 3/2/2014 at 8.00 p.m. he picked up quarrel with her asking her for money and when she refused, he assaulted her with hand and kicked her with legs and with an intention to kill her he cut her neck with a blade, causing simple injuries.

(3.) During the pendency of this appeal, an application came to be filed under Sec. 320 read with Sec. 482 of Cr.P.C. along with joint affidavit of the appellant/accused and the injured Smt. Nagamma (PW.4).