BETTASWAMY GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order of conviction dated 26.8.2011 passed by the Fast Track Court -I, Tumkur, in SC. No. 115/2009 is appealed against by the convicted accused No. 1.

(2.) All the five accused were tried for the offences punishable under Ss. 498A and 302 of IPC and Ss. 3, 4 and 6 of Dowry Prohibition Act.

(3.) The trial Court acquitted accused Nos. 2 to 5 in respect of all the charges and convicted accused No. 1 for all the offences with which he was charged. He is sentenced to undergo imprisonment for life and to pay a fine of Rs. 25,000/ - for the offence punishable under Sec. 302 of IPC. He is also sentenced to undergo imprisonment in respect of other offences for which he is convicted.