NINGARAJA Vs. STATE OF KARNATAKA BY ARAKALGUD POLICE

JUDGEMENT

(1.) The case of the prosecution in brief is as follows:

(2.) In order to prove its case, the prosecution examined 26 witnesses and marked 18 exhibits along with four material objects. The defence marked Exhibits No.D1 and D2, which are the marked portions of the statements of PW No.11 and 19.

(3.) The accused pleaded not guilty and claimed to be tried. By the impugned judgment, the accused was convicted for the offences punishable under Sections 498-A and 302 of IPC. The appellant/accused was sentenced to undergo simple imprisonment for three years and to pay a fine of Rs.3,000/-, in default to pay fine, he shall further undergo S.I. for three months for the offence punishable under Section 498-A of I.P.C. He is also sentenced to undergo simple imprisonment for life and to pay a fine of Rs.5,000/-, in default to pay fine, to further undergo S.I. for five months for the offence punishable under Section 302 of I.P.C. Both the sentences to run concurrently. Aggrieved by the same, the present appeal is filed.