CHETHANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment and the order of sentence passed by the Principal Sessions Judge, Shimoga, in Sessions Case No.91/2008 on 17th April 2010, wherein, the accused there in was convicted for the offences punishable under Section 306 of IPC.

(2.) After hearing on sentence, learned Trial Judge has sentenced the accused to undergo SI for 5 years and shall pay a fine of Rs.5,000/- in default has to undergo SI for six months and given set off of 14 days as he was in judicial custody for 14 days under Section 428 Cr.P.C.

(3.) The grounds urged is that, there was no complaint of any kind from the victim nor the direct or indirect circumstances. It is also urged that relevant material and attendant circumstances are not properly taken to stock to give proper finding in the case.