MAHIBOOB Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 55/2006 on the file of II Addl. Sessions Judge & Special Judge, Bijapur.

(2.) The appellant challenged the judgment and sentence passed in the said case dated : 26 -2 -2010 in convicting him for the offences punishable U/Sec. 326 IPC and sentencing him to undergo rigorous imprisonment for a period of 3 -years and to pay fine of Rs. 10,000/ - with a default clause to undergo rigorous imprisonment for one month.

(3.) The brief factual matrix of the case emanate from the records are that: -