STATE OF KARNATAKA Vs. SRINIVASA S/O PUTTASWAMYGOWDA

JUDGEMENT

(1.) The judgment and order dated 21.12.2011 passed by the III Additional Sessions Judge in Crl.A.90/2011 is called in question in this appeal by the State. By the judgment and order, the First Appellate Court while confirming the judgment and order of conviction passed by the Trial Court in C.C.No.2942/2007 reduced the sentence to six months from the period of two years for the offence punishable under Section 498(A) of IPC and from the period of three years for the offence punishable under Section 326 of IPC as imposed by the Trial Court.

(2.) Aggrieved by the judgment and order of the First Appellate Court by which sentence is reduced, the State has preferred this appeal praying enhancement of sentence.

(3.) Case of the prosecution in brief is that the complainant Parvathi (PW.2) is the wife of the accused and their marriage was performed on 2.2.20014; they lived together at Marati Kyathasandrahally village; however, the accused being the husband of the complainant started suspecting the fidelity of PW.2 and used to assault her.