JEEVAN PEREIRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the appellant who is accused No.1 before the I Additional Sessions Judge, Dakshina Kannada, Mangalore, in S.C.No.74/2008 whereby, he has been convicted for the offences punishable under Sections 504, 326 and 506 of The Indian Penal Code, 1860 ('IPC' for short) and sentenced to undergo simple imprisonment for three months for the offence under Sec. 504 of IPC; simple imprisonment for a period of six months for the offence under Sec. 506 of Penal Code and simple imprisonment for one year with fine of Rs.1,000.00 for the offence under Sec. 326 of IPC, vide judgment dated 15.09.2010.

(2.) I have heard the arguments of learned counsel for the appellant as well as learned High Court Government Pleader.

(3.) Before adverting to the arguments of learned counsel for the respective parties, it is worth to mention the brief facts of the case of prosecution, which is as under;