KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has preferred this appeal against the judgment of conviction and order on sentence passed by the Addl. Sessions Judge at Hassan in Sessions Case No.202/2010 dtd. 8/7/2013.

(2.) For the sake of convenience, the parties herein are referred to as per their status before the trial Court.

(3.) Brief facts leading to this appeal are that the SubInspector of Police, Sakaleshapura Rural Police laid chargesheet against the accused for the offence under Sec. 498A and 306 of Indian Penal Code.