R. MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by the appellant-accused is directed against the judgment and order dated 6-1-2010 passed by the District and Sessions Judge and Presiding Officer Fast Track Court-IV, Bengaluru, in S.C. No. 556 of 2007.

(2.) By the impugned judgment and order, the Trial Court has convicted the appellant-accused for the offences punishable under Sections 448, 306 and 354 of Indian Penal Code, 1860 and sentenced him to undergo simple imprisonment for a period of one year and to pay a fine of Rs. 1,000.00, in default payment of fine, to undergo simple imprisonment for a period of three months for the offence punishable under Sec. 448 of IPC. For the offence punishable under Sec. 354 of IPC, the appellant-accused has been sentenced to undergo S.I. for a period of two years and to pay a fine of Rs. 1,000.00 and in default of payment of fine, to undergo S.I. for a period of three months. For the offence punishable under Sec. 306 of IPC, the appellant-accused has been sentenced to undergo S.I for a period of six years and to pay a fine of Rs. 10,000.00 and in default of payment of fine, to undergo S.I. for a period of six months.

(3.) Aggrieved by that, the appellant-accused has filed this appeal.