MEHAPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (Accused No.1 in the charge sheet) herein has challenged the judgment of conviction DATED 06.08.2015 and order of sentence dated 12.08.2015 passed against him by the 62nd Additional City Civil and Sessions Judge (CCH-63), Bengaluru, in SC No.680/2012 convicting the accused for the offences punishable under section 364-A 346 323 and 506 IPC and sentencing him to undergo imprisonment for life for the offence punishable under section 364-A of IPC and rigorous imprisonment for six months for the offence punishable under Section 346 r/w. 34 of IPC, and simple imprisonment for three months for the offence punishable under Section 323 r/w. 34 of IPC, and also simple imprisonment for one month for the offence punishable under section 506 r/w. 34 of IPC.

(2.) We have heard the learned counsel for the appellant and also the learned SPP for the respondent- State.

(3.) We have carefully perused the judgment of the trial Court and also the oral and documentary evidence produced for consideration of the court.