SURESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged the judgment and order convicting him for the offence punishable under Sections 498A and 306 IPC and imposing sentence of imprisonment for five years and to pay fine for the offence under Section 306 IPC and lesser sentence for the other offence.

(2.) THE facts relevant for the purpose of this appeal are as under;

(3.) HEARD the learned counsel for the appellant and also the Government Pleader.