S SUNIL SANDEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Appellant was convicted for the Offences punishable under Ss. 448, 342, 392 read with S.397 of the Indian Penal Code and Ss. 25(1)(a) and 27 of the Indian Arms Act, 1959, in SC No. 9 of 1982, by the learned VII Addl. Sessions Judge, Bangalore, vide judgment dated 22-2-1989, and he was sentenced to undergo R.I. for 6 months for the offence punishable under S. 448, IPC; R.I. for 6 months for the offence punishable under S. 342, IPC; a minimum sentence of 7 years R.I. for the offence punishable under S. 392 read with S. 397, IPC and a substantial sentence of R.I. for 3 months for the offence under the Indian Arms Act. The sentences were ordered to be run concurrently. However, he was acquitted of the offences punishable under S. 307 and S. 186 of the Indian Penal Code.

(2.) In this Appeal, the appellant has mainly pleaded the legal insanity at the time of the commission of these offences and therefore, benefit of S. 84 of the Indian Penal Code is to be extended and he shall be ordered to be acquitted of all the charges levelled against him.

(3.) This case presents quite peculiar facts and circumstances of its own which are quite different from the facts of any other case and therefore, the facts, as presented in the prosecution case, are adverted briefly.