SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-Srinivasa (A1), who is the aggrieved, has challenged the judgment of conviction and order of sentence passed by the I Addl. District and Sessions Judge, Ramanagar in SC No.12/2012 vide judgment dated 28.04.2014 convicting him for the offences punishable under Sections 498-A, 304(B) and 302 of IPC.

(2.) The trial Court has convicted the appellant/accused for the above said offences and sentenced him to undergo imprisonment for life and to pay fine of Rs.20,000.00 with default sentence of two years simple imprisonment for the offence punishable under Sec. 302 of Penal Code and also sentencing him to undergo simple imprisonment for two years and to pay fine of Rs.1,000.00 with default sentence of two months simple imprisonment for the offence punishable under Sec. 498-A of IPC.

(3.) Before adverting to the grounds urged and elaborated by the learned counsel for the appellant before this court, we feel it just and necessary to cullout some of the factual aspects, which gave rise to the implication of the accused in the crime.