SYED ABU SALIHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appeal is directed against the Judgment dated 21.08.2010 passed in SC No.138/2007 wherein appellants were convicted for the offence punishable under Section 498A and 306 of IPC and sentenced to undergo simple imprisonment for one year and to pay fine of Rs. 2,000/- each and in default to pay fine amount to undergo simple imprisonment for a period of six months and to undergo simple imprisonment for a period of three years and to pay fine of Rs. 5,000/- in default to pay fine amount to undergo simple imprisonment for a period of one year for the offence punishable under section 306 of IPC.

(2.) Criminal law was set in motion by complainant - Muneer, S/o Hameed of Belthangady on 03.08.2007.

(3.) The substance of the complaint is that on 27.05.2007 marriage of Fouzia, sister of complainant was performed with Syed Abu Saliha at Shirlal Myddin Jumma Masjid. The spouses were cordial for the first one month of the marriage.