MUTHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred to as accused) was tried and convicted for offences punishable under Sections 498 -A and 306 IPC. Therefore, he is before this court.

(2.) I have heard Sri.Somashekar Harvi, learned counsel for accused and learned Government Advocate for the State.

(3.) IN view of conviction of accused for aforestated offences, following points would arise for determination: