JOSH V V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal of the accused arises out of the order of conviction and sentence dated 05.02.2016 passed by the I Addl. District and Sessions Judge, Madikeri in Sessions Case No.2/2015. By the impugned order, the Trial Court has convicted the appellant for the offences punishable under Ss. 326 and 307 of IPC and sentenced him to simple imprisonment for five years and fine of Rs. 1,000/- for the offence punishable under S.326 IPC and simple imprisonment for seven years and fine of Rs. 2,000/- for the offence punishable under S.307 IPC.

(2.) On admitting the appeal, the lower Court records were called for and received.

(3.) Bhagamandala Police charge-sheeted the appellant in Crime No.67/2014 of their Police Station for the offences punishable under S.307 and S.326 on the basis of the complaint filed by PW-1 Surendra. The undisputed facts of the case are as follows: PW-2(CW-2) is the wife of the accused. PW-1 is the husband of PW- The accused and PW-1 are the neighbours. They are working in the Estate of PW-5. PW- 4 is the son of PW-5. The family of accused and PW-1 reside in the Servants' Quarters in the Estate of PW-5.