THIMMEGOWDA S/O KEMPEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 25.09.2013 and order of sentence dated 26.09.2013 passed by the II Additional District and Sessions Judge at Hassan/ Fast Track Court, Hassan (for short, 'the trial Court') in SC No.17/2012, convicting the accused for the offences punishable under Section 498A and 302 of IPC, and sentencing him to undergo Rigorous Imprisonment for a period of two years and to pay fine of Rs.5,000/- for the offence punishable under section 498-A of IPC and also sentenced him for life imprisonment and to pay a fine of Rs.5,000/- for the offence punishable under section 302 of IPC, and in default of payment of fine, the accused shall further undergo simple imprisonment for a period of six months, for each of the said offences.

(2.) Heard the learned counsel for the appellant and the learned Additional SPP for the respondent- State.

(3.) The factual matrix of the prosecution case are as under:-