JAYANNA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the appellants/accused Nos. 1 to 3 is directed against the judgment and order dated 06.02.2014 passed by the II Addl. District & Sessions Judge, Davanagere, in S.C. No. 9/11.

(2.) By the impugned judgment and order, the learned II Addl. District & Sessions Judge, Davanagere, has convicted the appellants/accused Nos. 1 to 3 for the offence punishable under Ss. 498 -A r/w Sec. 34 of IPC. Further, the appellant No. 1/accused No. 1 has been convicted for the offence punishable under Sec. 304 of IPC. For the offence punishable under Sec. 498A r/w Sec. 34 of IPC, the appellants 2 and 3 i.e., accused Nos. 2 and 3 have been sentenced to undergo S.I. for a period of 3 years and to pay a fine of Rs. 500/ - each and in default of payment of fine amount, to undergo S.I. for a period of two months.

(3.) For the offence punishable under Sec. 498 -A r/w. Sec. 34 of IPC, the appellant No. 1/accused No. 1 has been sentenced to undergo S.I. for a period of three years and to pay a fine of Rs. 2,000/ - and in default of payment of fine amount, to undergo S.I. for a period of six months. Further, for the offence punishable under Sec. 304 of IPC the appellant No. 1/accused No. 1 has been sentenced to undergo R.I. for a period of 10 years and to pay a fine of Rs. 5,000/ - and in default of payment of fine amount, to undergo S.I. for a period of one year.