SANJEEVAPPA Vs. STATE BY GOWRIBIDANUR RURAL POLICE

JUDGEMENT

(1.) Since these two appeals are against the same judgment passed by the trial Court, since the common question of facts and law are involved in these two appeals, they are taken up together to dispose of them by this common judgment.

(2.) Criminal Appeal No.53/2013, preferred by the appellant-accused being aggrieved by the judgment and order of conviction passed by the learned District and Sessions Judge, Chikkaballapur, convicting the appellant-accused for the offences punishable under Section 302 of IPC, so also for the offence punishable under Sections 324 and 504 of IPC.

(3.) The connected appeal is preferred by the State being aggrieved by the sentence aspect imposed by the learned District and Sessions Judge, Chikkaballapur, contending that it is the only life imprisonment that has been imposed and though fine is also to be imposed, the learned District and Sessions Judge has not imposed the fine. It is also the contention of the appellant/State that the sentence imposed on the respondent-accused even for the offences punishable under Sections 324 and 504 is very meager and it is to be commensurate with the gravity of the offences committed by the accused.