MANJA ALIAS MANJUNATH Vs. STATE

JUDGEMENT

(1.) THE appellant (accused) was tried for offences punishable under Sections 504, 506 (Part II), 324 and 307 IPC. The learned Sessions Judge has convicted accused for offences punishable under Sections 504, 506 (Part II), 324 and 326 IPC. Therefore, he is before this Court.

(2.) THE accused is on bail. The learned counsel for accused is absent. In Criminal Appeal No.1680/2013 (dated 7.10.2013 in the case of SURYA BAKSH SINGH vs. STATE OF UTTAR PRADESH), the Supreme Court has held thus:

(3.) IN view of what has been held by the Supreme Court, I have heard learned Government Advocate on merits of case.