SHANTAKUMAR S/O BHIMASHA KAKENAVARU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Government Pleader.

(2.) The appellant is before this Court challenging a judgment of the court below convicting the appellant for offences punishable under Sections 306, 498-A and 504 of the Indian Penal Code, 1860. The facts are as follows:

(3.) On the basis of the said evidence, the court below had framed the following points for consideration: