MALLAPPA @ MALLA S/O SHANKRAPPA JAMMOR Vs. STATE OF KARNATAKA BY SPL POLICE STATION EXICSE ENFORCEMENT AND LOTTERY PROHIBITION CELL

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the judgment and the order of conviction and sentence dated 28.10.2011 passed by the District and Sessions Judge, Yadgir in S.C. No.3/2011, the accused has preferred the above appeal.

(3.) By the impugned judgment and order, the Trial Court has convicted the appellant for the offences punishable under Sections 273, 284, 328 IPC and Sections 32 and 34 of the Karnataka Excise Act, 1965 (for short 'Excise Act') and sentenced him to various terms of imprisonment and fine, the maximum one being imprisonment of four years for the offence punishable under Section 328 IPC and maximum fine of Rs.10,000/- for the offences punishable under Sections 32 and 34 of the Excise Act.