CHINTALAKUNTA PEDDAREDDAPPA Vs. STATE

JUDGEMENT

(1.) The judgment and order of conviction dated 07.12.2015 passed by the Prl. Sessions Judge, Kolar, in Sessions Case No.181/2004 is appealed against by the convicted accused.

(2.) By the impugned judgment, the Trial Court convicted the accused for the offences punishable under Sections 302 and 498-A of IPC and Sections 4 and 6 of Dowry Prohibition Act.

(3.) Though Mr.Somashekar Angadi, Advocate, is appointed as Amicus Curiae to assist the Court and argue on behalf of the appellant, Mr.Somashekar Angadi, has not appeared before the Court to assist us. Hence, we have appointed Sri B.Chetan as Amicus Curiae to assist the Court and to argue on behalf of the appellant. The papers are supplied to him well in advance.