DADAPEER MABUSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Additional State Public Prosecutor appearing for the State.

(2.) The appellant was accused No.1 along with his mother, accused of offences punishable under Sections 498-A, 302 and 109 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as I.P.C. , for brevity) and has been convicted and sentenced to undergo rigorous imprisonment for two years and to pay fine of Rs.500.00, in default of payment of fine, to undergo further simple imprisonment for one month for the offence punishable under Sec. 498-A of the Penal Code and further the accused is sentenced to undergo imprisonment for life and also to pay a fine of Rs.5,000.00 for the offence punishable under Sec. 302, IPC. His mother, accused No.2 has been acquitted. The conviction of the appellant is under challenge in the present appeal.

(3.) The facts of the case as stated by the prosecution are as follows: