RAVI Vs. STATE BY, HOLENARASIPURA RURAL POLICE STATION

JUDGEMENT

(1.) Learned counsel for the appellant has filed I.A.No.2/2019 under Section 320(5) read with Section 482 of Cr.P.C. seeking leave of this Court to compound the offence and in support of the application, the affidavit of the complainant-Divya and the joint affidavit of the accused as well as the injured-Naveen is also filed.

(2.) Heard learned counsel for the appellant as well as learned High Court Government Pleader for the respondent-State.

(3.) The appellant is accused before the II Additional District and Sessions Judge, Hassan, in SC No.24/2014 wherein, the appellant has been convicted for the offences under Section 504, 506 and 326 of IPC and sentenced to undergo four years of rigorous imprisonment and to pay fine of Rs.40,000/- for the offence punishable under Section 326 of IPC and to undergo simple imprisonment for two months and to pay fine of Rs.1,000/-, in default to undergo one month simple imprisonment for each of the offence under Sections 504 and 506 of IPC. It is also seen from the record that the appellant was charge sheeted by the Holenarsipura Rural Police for the offence under Sections 504, 324, 323, 506 and 307 of IPC and after trial, the learned Sessions Judge acquitted the appellant for the offence under Sections 323, 324 and 307 of IPC and found guilty only for the offence under Sections 504, 506 and 326 of IPC and convicted as stated supra. The appellant being aggrieved by the judgment of conviction and sentence passed by the Trial Court preferred the appeal before this Court.