STATE OF KARNATAKA Vs. VIDYADHARA

JUDGEMENT

(1.) Since both these appeals arise out of the same judgment of conviction and sentence, they are disposed off together.

(2.) Criminal Appeal No.11/2011 is filed by the State against the judgment of acquittal of the accused for the offence under Sec. 306 of Penal Code vide judgment dated 18.08.2010 passed by the Principal District and Sessions Judge, Chitradurga, in S.C.No.68/2007 Criminal Appeal No.960/2010 is filed by the appellant-accused against the judgment of conviction and sentence dated 18.08.2010 passed by the Principal District and Sessions Judge, Chitradurga, in S.C.No.68/2007 whereby, the appellant herein was sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.75,000.00, in default to undergo simple imprisonment for a period of three months for the offence under Sec. 498A of IPC.

(3.) The ranks of the parties before the Trial Court is retained for the sake of convenience.