CHANNABASAPPA, S/O DURUGAPPA Vs. STATE REP

JUDGEMENT

(1.) This appeal is preferred by the appellant accused against the judgment of conviction and order of sentence passed by the II Additional District & Sessions Judge, Davanagere in S.C.No.102/2011 dated 4.3.2013 convicting the accused for the offence punishable under Sections 498A and 302 of IPC and sentencing him to undergo rigorous imprisonment of 1 year and to pay a fine of Rs.5,000/- for the offence punishable under Section 498A IPC, inclusive of default clause and further to undergo imprisonment for life and to pay a fine of Rs.10,000/- for the offence punishable under Section 302 IPC inclusive of default clause. The said judgment has been challenged in this appeal urging various grounds.

(2.) The factual matrix of the appeal is as under:

(3.) Heard the learned counsel for the appellant and the learned Additional SPP for the State.