LAWS(KAR)-2015-11-21

PYAREJAN Vs. THE STATE BY INDIRANAGAR POLICE

Decided On November 05, 2015
Pyarejan Appellant
V/S
The State By Indiranagar Police Respondents

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned High Court Government Pleader.

(2.) BY the impugned judgment of conviction and order of sentence dated 25.11.2002 passed by the VIII Additional Chief Metropolitan Magistrate, Bengaluru in C.C. No. 29478/1996, the petitioner has been convicted for the offences punishable under Sections - 279 and 304 (A) of the Indian Penal Code and sentenced to undergo simple imprisonment for a period of three months and to pay fine of Rs. 1,000/ -. In default, to undergo imprisonment for further period on month. The said judgment of conviction has been affirmed in Crl.A. No. 718/2002 dated 23.03.2004 passed by the Fast Track Court No. 7, Bengaluru.

(3.) TO prove the guilt of the accused -petitioner, the prosecution has examined four witnesses (PWs. 1 to 4) and got marked Ex. P.1 to P7. No evidence is adduced on behalf of the accused. The defence of the accused is total denial of the offence alleged against him. After conducting the full pledged trial, the accused came to be convicted for offences punishable under Sections -279 & 304 -A of IPC, and imposed sentences as stated supra.