P. RAVINDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant who is the accused in S.C.No.30/2011 has preferred this appeal challenging the judgment and sentence passed by the Principal Sessions Judge at Raichur, in S.C.No.30/2011 dated 01.10.2012 convicting and sentencing the accused/appellant for the offences punishable under Sections 451, 307, 323 and 506 of IPC.

(2.) As could be seen from the order of sentence passed by the Trial Court, the accused was sentenced to undergo rigorous imprisonment for two years for the offence punishable under Section 451 of IPC and to undergo rigorous imprisonment for a period of 7 years and to pay fine of Rs.40,000/- with default clause to undergo rigorous imprisonment for one year for the offence punishable under Section 307 of IPC, and also to undergo rigorous imprisonment for three months for the offence punishable under Section 323 of IPC and to undergo two years rigorous imprisonment for the offence punishable under Section 504 of IPC.

(3.) The judgment of conviction and sentence has been challenged before this Court on various grounds.