MOHAMMAD BABASAB ARAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by accused Nos.1 to 4/ appellants against the judgment and order of conviction and sentence dated 11.03.2011 imposed against them by the V Additional Sessions Judge, Belgaum in S.C.No.24/2010 for the offences punishable under sections 498-A and 306 read with section 34 of IPC.

(2.) By the impugned judgment, accused Nos.1 to 4 who are the appellants herein have been convicted, for the offences punishable under Sections 498-A and 306 read with section 34 of IPC. They have been sentenced to suffer simple imprisonment for three years and to pay fine of Rs.5,000.00 each and in default to undergo simple imprisonment of one year each for the offence punishable under section 306 read with section 34 of IPC. Further they have sentenced to undergo simple imprisonment for a period of one year and to pay fine of Rs.2,500.00 each in default to pay fine further undergo simple imprisonment for a period of one year for the offence punishable under section 498-A read with section 34 of IPC.

(3.) Brieffacts for the purpose of this appeal are as under: