- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 05.02.2013 passed by the High Court of Karnataka at Bangalore, whereby the High Court partly allowed the appeal filed by the appellant affirming the conviction for the charge under Section 324 I.P.C. and modified his sentence from Rigorous Imprisonment for one year and fine of Rs.500/- to simple imprisonment for one month and to pay a fine of Rs.25,000/- with default stipulation.
(3.) The relevant facts which are necessary for the purpose of deciding this appeal are narrated hereunder:;