STATE OF KARNATAKA Vs. LOKESH S/O MARISIDDAIAH

JUDGEMENT

(1.) This appeal is filed by the State questioning the quantum of sentence imposed by the first appellate Court while retaining the conviction against the accused for the offence punishable under Section 326 of IPC.

(2.) In the appeal filed by the accused, the first appellate Court confirmed the judgment and order of conviction. However, the first appellate Court reduced the sentence to one year of imprisonment and fine of Rs.5,000/- with the default clause. Being aggrieved by the lesser sentence imposed by the first appellate Court, this appeal is filed by the State.

(3.) It would be beneficial to refer to the facts and circumstances in brief in order to consider the correctness of the order passed by the first appellate court relating to the imposition of sentence.