MADAPPA @ MADESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appeal is directed against the Judgment dated 01.04.2010 passed in S.C.266/2008 wherein accused No.1 therein was found guilty and convicted for the offence punishable under Section 498A and 307 read with Section 34 of IPC and sentenced to undergo rigorous imprisonment for two years for the offence punishable under Section 498A of IPC; To undergo rigorous imprisonment for five years and to pay fine of Rs 5,000/- for the offence punishable under Section 307 of IPC. In default to pay fine amount to undergo rigorous imprisonment for six months. Learned trial Judge has ordered that both the sentences to run concurrently.

(2.) In order to avoid confusion and overlapping, parties are referred to as per their ranking before trial court.

(3.) Complaint came to be registered on 211.2007. In the morning at 1.00 a.m. to 1.30 a.m. the statement of the injured was recorded and registered in the police records in Crime No.452/2007 for the offence punishable under Section 498A, 307, 114 read with Section 34 of IPC.