PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) At the outset, the learned counsel for the appellant has filed a Memo dated 02.06.2017, which reads thus:-

(2.) In view of the memo filed and the submissions made, the learned counsel for the appellant is heard with regard to the sentence passed by the Trial Court in both the cases.

(3.) It is seen from the records of Crl.A. No. 699/2012 that appellant has filed the appeals against the judgment of conviction and sentence passed in SC No. 27/2011, for the offence punishable under section 397 of IPC. After holding him guilty, the Trial Court has convicted him for the offence punishable under section 397 of Penal Code and sentenced him to undergo rigorous imprisonment for 7 years and to pay a fine of Rs. 5,000.00 and in default to undergo simple imprisonment for six months;