REHAMUTHULLA KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Calling for intervention of this Court in exercise of revisional jurisdiction under Sec. 397 r/w 401 Cr.P.C., petitioners who are accused before the trial Court have challenged their conviction and sentence for the offences punishable under Ss. 498-A and 506 r/w Sec. 34 of I.P.C., imposed by the trial Court, which came to be confirmed by the Sessions Court by dismissing the appeal filed by them.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial Court.

(3.) Based on the complaint filed by complainant by name Ummesalma Siddiqua, who is the wife of accused No.1, daughter-in-law of accused Nos.2 and 3 and sister-in-law of accused No.4, a case was registered against accused Nos.1 to 4 for the offences punishable under Ss. 498-A and 506 I.P.C.