APSAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and also the learned Additional SPP-II for the Respondent State.

(2.) We have carefully perused the judgment of conviction and order of sentence dated 02.04.2013 passed by the Fast Track Court at Chikmagalur ( for short, 'trial Court') in SC No.13/2012 and as well as the entire material on record.

(3.) The appellants who are arraigned as Accused Nos. 1 & 2 have preferred this appeal challenging the above said judgment of conviction and order of sentence passed by the trial Court. The accused Nos. 1 & 2 were convicted for the offence punishable under Section 302 of IPC and they were sentenced to undergo imprisonment for life and to pay fine of Rs.15,000/- each. They were also convicted for the offences punishable under Sections 3 & 4 of the Dowry Prohibition Act ( for short, 'D.P. Act') and ordered to undergo imprisonment for 5 years and to pay fine of Rs.20,000/-, with default sentence. They were also sentenced to undergo simple imprisonment for six months and to pay fine of Rs.3,000/- with default sentence for the offence punishable under Section 4 of the D.P. Act.