SATHISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants who are arraigned as Accused Nos. 1 to 4 before III Addl. District and Sessions Judge, Mandya, sitting at Srirangapatna (for short, 'trial Court') in SC No.75/2013 have called in question the judgment of conviction and order of sentence dated 05/06.11.2014, passed by the trial Court convicting them for the offences punishable under Sections 304(B), 498(A) and 201 of IPC and also under Sections 3, 4 & 6 of the Dowry Prohibition Act (for short, 'D.P. Act').

(2.) The learned Sessions Judge has convicted Accused Nos.1 to 4 (appellant Nos.1 to 4 herein) for the above said offences and sentenced Accused Nos. 1 to 3 (Appellants 1 to 3 herein) to undergo imprisonment for life and Sentenced Accused No.4 to undergo simple imprisonment for 7 years for the offence punishable under section 304(B) of IPC. All the accused persons were also convicted and sentenced to undergo imprisonment for one year and to pay fine of Rs.5,000/- for the offence punishable under section 498-A; and two years imprisonment for the offence punishable under section 201 of IPC with fine of Rs.5,000/- with simple imprisonment for a period of one month's default sentence; and five years imprisonment and to pay fine of Rs.15,000/- with default sentence for the offence punishable under Section 3 of the D.P. Act and also six months imprisonment and fine of Rs.10,000/- with default sentence for the offence punishable under Section 4 of the D.P Act; and as well as to pay fine of Rs.,10,000/- with default sentence of two months for the offence punishable under section 6 of the D.P.Act.

(3.) We have heard the arguments of the learned counsel Sri. A.H. Bhagavan for the appellants/accused and the learned SPP for the Respondent -State. We have carefully re-evaluated the oral and documentary evidence adduced and produced by the prosecution before the trial Court. We have also gone through the judgment of the trial Court.