BHEEMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and sentence passed by the II Addl. Sessions Judge And Special Judge, Bangalore Rural District in Special Case No.117/2006 for the offences punishable under Sections 419, 468, 114, 506 read with Section 34 of Indian Penal Code and Section 3 (1) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The Trial Court has sentenced the accused persons to undergo simple imprisonment for a period of two years and to pay a fine of Rs.2,000/- for the offence under Section 419 of Indian Penal Code, simple imprisonment for a period of one year and Rs.1,000/- fine for the offence under Section 506 read with Section 34 of Indian Penal Code, simple imprisonment for a period of six months and Rs.2,000/- fine for the offence under Section 3 Sub- clause (1) Sub-clause (v) of Scheduled Castes and Scheduled Tribes Act, 1989, simple imprisonment for a period of two years and fine of Rs.5,000/- for the offence under Section 468 of Indian Penal Code and also simple imprisonment for a period of two years and Rs.5,000/- fine for the offence under Section 114 read with Section 468 of Indian Penal Code with default sentences.

(3.) Before adverting to the grounds urged before this Court by the learned Counsel for the appellants and as countered by the learned HCGP, it is just and necessary to have the brief factual matrix of the case.