SHRISHAIL DODAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the judgment whereby the accused is convicted and the order of sentence dated 15.03.2016 dated 03.09.2015 passed by the learned VII Addl. Sessions Judge, Belagavi sitting at Chikodi, in S.C.No.47/2013 for the offence punishable under Sections 326, 307, 452 & 504 of IPC. Wherein the accused therein was sentenced to undergo SI for six months for the offence punishable u/s 452 of IPC and he shall pay a fine of Rs.1,000/- in default of payment of fine, he shall undergo S.I. for one month. For the offence punishable u/s 326 of IPC, accused shall undergo SI for 1 ' years and shall pay a fine of Rs.3,000/-, in default of payment of fine, he shall undergo S.I. for two months. For the offence punishable u/s 307 of IPC, accused shall undergo SI for 2 ' years and shall pay a fine of Rs.5,000/-, in default of payment of fine, he shall undergo S.I. for six months. For the offence punishable u/s 504 of IPC, accused shall undergo SI for three months and shall pay a fine of Rs.1,000/-, in default of payment of fine, he shall undergo S.I. for one month.

(2.) For the purpose of convenience, the parties herein after are referred to as per their ranking before the trial Court.

(3.) Learned counsel for the appellant absent. There is no representation on behalf of the appellant. Learned High Court Government Pleader is present.