SONAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal preferred against the judgment of conviction and sentence dated 25.10.2010 passed by the Presiding Officer, Fast Track Court-IV, Belgavi, in S.C.No.349/2009 wherein the accused has been convicted for the offence punishable under Section 504, 326 of IPC and Section 25(1A) of Arms Act, 1959 and sentenced to suffer rigorous imprisonment for a period of three years and to pay a fine of Rs.5,000/- for the offence punishable under Section 326 of IPC and to suffer simple imprisonment for a period of three years and to pay a fine of Rs.1,000/- for the offence punishable under Section 25(1)(a) of Arms Act, 1959 and further to suffer simple imprisonment for a period of three months and to pay a fine of Rs.300/- for the offence punishable under Section 504 of IPC.

(2.) Brief facts of this case are:

(3.) The Investigating Officer after registering the crime conducted investigation. After completion of the investigation, he filed the charge sheet against the accused for the offence punishable under Sections 504, 307, 506(2) of IPC and Section 25(1A) of Arms Act.