LOKESH ALIAS HANAMANTAYYA Vs. STATE BY RURAL POLICE CHIKKAMANGALORE.

JUDGEMENT

(1.) THE Appellant -accused was tried, convicted and sentenced for the offences punishable under Sections 498A and 302 Indian Penal Code. Therefore, he has filed this appeal.

(2.) WE have heard Smt. Suman Hegde, Learned Counsel for the accused and Sri. N.S. Sampangiramaiah, learned government pleader for the State.

(3.) THE Learned Counsel for the accused and the learned Government Pleader have taken us through the evidence and the impugned judgment. The contents of post -mortem report marked as Ex.P7 and the medical evidence given by P.W. 6. Dr. Kalpana would reveal that P.W. 6 conducted post -mortem examination on the dead body of deceased between 3.15 p.m. to 5.15 p.m. on 23.1.2006 and found the following injuries: