KIRAN NARAYAN KANADE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal preferred by accused No.1 against the judgment of conviction and sentence dated 07.09.2010 passed by the Fast Track Court, Sirsi, at Sirsi, in Sessions Case No.61/2007, wherein accused No.1 was convicted for the offences punishable under Sections 498-A and 306 of the Indian Penal Code (hereinafter referred to as the "IPC", for the sake of brevity). Accused Nos.2 and 3 were acquitted by the impugned judgment. The prosecution has not preferred any appeal against acquittal of accused Nos.2 and 3.

(2.) Brief facts for the purpose of this appeal are as under:

(3.) The said judgment has been challenged by appellant / accused No.1 before this Court on the following grounds: