ARJUN BASAPPA BADIGER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 30.07.2014 passed by the II Addl. Sessions Judge, Belagavi, in S.C.No.377/2012. By the impugned judgment, the appellant (hereinafter referred to as 'the accused ) is convicted for the offences punishable under Sections 498A and 302 of the IPC, and he is sentenced to undergo simple imprisonment for one year and to pay a fine of Rs.2,000/- for the offence punishable under Sections 498A of the IPC and imprisonment for life for the offence punishable under Section 302 of the IPC.

(2.) The case of the prosecution is that;

(3.) We have heard the learned counsel appearing for the accused and the learned Addl. Special Public Prosecutor for the State.