LAWS(KAR)-2009-8-33

SUBBANNA Vs. STATE

Decided On August 24, 2009
SUBBANITA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The accused in Sessions Case No. 6/2007 on the file of the learned Presiding Officer, Fast Track Court - II. Mysore. (hereinafter referred to as "Trial Court" for short), has challenged the correctness of the judgment and order of conviction and sentence dated 20th November, 2007 passed in the said case convicting him for the offences under Sections 498-A and 306 of I.P.C.

(2.) Heard the arguments of Sri, S. G. Rajendra Reddy, learned counsel for the appellant-accused and Sri.,Satish R. Girji, learned High Court Government Pleader for respondent-State. Perused the impugned judgment and order of conviction and sentence and also the entire material found in original records obtained from the trial Court.

(3.) On appreciation of oral evidence of PWs-1 to 14, documents at Ex. P1 to P10 and M. Os. 1 to 12, the Trial Court, convicted the appellant-accused for the said, offences and imposed sentence as stated in the impugned order of sentence.