SANJEEV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal appeal is filed under Section 374(2) of Cr.P.C. by the appellant-accused being aggrieved by the judgment of conviction and order of sentence dated 12.04.2011 in Sessions Case No.89/2007 passed by the I-Addl. Sessions Judge, Bijapur, whereby the appellantaccused was convicted for the offences punishable under Sections 498-A, 302 of IPC and sentenced to undergo imprisonment for life and also to pay fine of Rs.50,000/- for the offence punishable under Section 302 of IPC, in default, he shall suffer further imprisonment for a period of five months and he shall undergo imprisonment for a period of 3 years and shall also pay fine of Rs.5,000/- for the offence punishable under Section 498-A of IPC, in default, he shall further undergo imprisonment for a period of five weeks.

(2.) The brief facts of the prosecution case are as follows:

(3.) On the receipt of committal records, the learned Prl. Sessions Judge registered a case in S.C.No.89/2007 and made over the same to I-Addl. Sessions Court for disposal according to law. Accused was secured before the trial Court. The trial Court after hearing both the accused and the prosecution framed the charge for the aforesaid offences and when the charge was read over and explained to accused he pleaded not guilty and claimed to be tried. Thus, case was posted for trial.