B.A. NARAYANA SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the Judgment and Order dtd. 18/1/2012 passed by the Court of Fast Track (Sessions) Judge, Bangalore, in SC No.613/2006, wherein the appellant/accused has been found guilty for the offence punishable under Sec. 498-A and 306 of IPC and sentenced as under:

(2.) Heard the learned counsel Smt. N.Padmavathi for the appellant and the learned High Court Government Pleader Smt. Sowmya R. for the respondent/State and perused the evidence and material on record including the impugned judgment passed by the trial Court.

(3.) Brief facts of the case: