VENKATESH HANUMANTHAPPA Vs. STATE

JUDGEMENT

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

(2.) The accused is in appeal questioning the conviction for offences punishable under Sections 498A and 302 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC' for brevity) having been sentenced to life imprisonment and imposition of fine.

(3.) The facts leading up to this appeal, are as follows: