RAYAPPA Vs. STATE OF KARANATAKA

JUDGEMENT

(1.) This appeal is filed by the accused persons against the judgment of conviction and sentence imposed dated 04.09.2010 by the learned V Addl. Sessions Judge, Belagavi, in S.C.No.249/2008 wherein the accused have been convicted for the offence punishable under Sections 498-AW, 306 read with Sec. 34 of Penal Code and convicted and sentenced as under:

(2.) Brieffacts of the case are as under:

(3.) Learned Magistrate having taken cognizance of the case, registered C.C. No.1426/2008 against the accused persons. After securing the accused, matter was committed to the Sessions Court for trial. Learned Sessions Judge secured the presence of accused persons. After hearing both the parties, charge came to be framed. Accused persons pleaded not guilty. Therefore, trial was held. Arguments of both sides were heard. Learned Sessions Judge found that the prosecution has proved the guilt of the accused beyond any reasonable doubt for the offence punishable under Sections 498-A and 306 read with Sec. 34 of IPC. Consequently, learned Sessions Judge convicted the accused persons and imposed sentence as stated in the beginning paras of this judgment. The said judgment has been challenged by the accused persons on following grounds: