SYED MAHAMOOD PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the appellant -accused is directed against the judgment and order dated 30.06.2009 passed by the Prl. Sessions Judge, Raichur, in S.C.No.91/2007.

(2.) BY the impugned judgment and order, the learned Sessions Judge has convicted the appellant -accused for the offences punishable under sections 498A and 302 of IPC. The accused has been sentenced to undergo R.I. for a period of six months and to pay a fine of Rs.2,000/ - and in default of payment of fine to undergo R.I. for a period of six months for the offence punishable under Section 498A of IPC. For the offence punishable under section 302 of IPC the accused has been sentenced to undergo imprisonment for life and to pay a fine of Rs.20,000/ - and in default of payment of fine to undergo R.I. for a period of one year. The accused has been acquitted of the charge under section 504 of IPC.

(3.) AGGRIEVED by the conviction and sentence imposed, the appellant -accused has filed this appeal. Briefly stated, the case of the prosecution is as follows: