KRISHNAPPA S/O MUNISHAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) With the consent of both the parties the appeal is heard for final disposal.

(2.) This appeal is directed against the judgment of conviction dated 03.07.2015 passed by the Principal District and Sessions Judge, Bangalore Rural District, Bangalore in SC No.245/2012, convicting the appellant/accused under Sec. 307 of IPC. The accused is sentenced to rigorous imprisonment for ten years and a fine of Rs.10,000.00. Out of the fine amount, a sum of Rs.5,000.00 is ordered to be paid as compensation to PW1.

(3.) The case of the prosecution is that the accused is the husband of the complainant (PW1), who is the second wife of the accused. The accused and PW1 (complainant) were working in a brick factory of one Sonnegowda-PW7. According to the prosecution, PW1 and her sister PW2 had taken a sum of Rs.50,000.00 from PW7 and therefore, they were compelled to work under him. The accused was against the complainant and his sister working under PW7 and therefore, he was insisting them to quit the job and to proceed to his native village. But PW1 the complainant and her sister PW2 declined to heed to the request of the accused.