SHRISHAIL Vs. THE GRAMEENA POLICE STATION, GULBARGA

JUDGEMENT

(1.) Appellant is the sole accused before II -Additional Sessions Judge at Gulbarga, in S.C. No. 404/2007 who was tried for the offences punishable under Ss. 498 -A and 306 of IPC. Vide judgment dated 25.03.2010, learned Sessions Judge has convicted the appellant and sentenced him to undergo imprisonment for a period of two years and to pay fine of Rs. 2,000/ - with default punishment of six months for the offence punishable under Sec. 498 -A of IPC and also sentenced him to undergo imprisonment for a period of three years and a fine of Rs. 3,000/ - with default clause of nine months for the offence punishable under Sec. 306 of IPC.

(2.) Being aggrieved by the same, the appellant is before this Court.

(3.) I have heard the arguments of the learned counsel for the appellant and learned High Court Government Pleader.