DHYAMAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellants against the judgment and order dated 24th July, 2008 in Criminal Appeal No.1504 of 2003, wherein the High Court has reversed the acquittal order of the trial court and convicted the appellants for 7 years Rigorous Imprisonment under Section 304-B of the Indian Penal Code (the 'I.P.C.' for short) and imposed a sentence of one year with fine of Rs.1000/- each for the offence punishable under Section 498-A of the I.P.C., in default, one month Rigorous Imprisonment and further convicted the appellants for the offence punishable under Section 3 of the Dowry Prohibition Act (the 'Act' for short) for one year Rigorous Imprisonment and two months Rigorous Imprisonment under Section 4 of the Act.

(2.) We have heard the learned counsel for the parties to the lis and perused the records of the case.

(3.) We are of the considered opinion that the appeal, having no merit, deserves to be dismissed and is dismissed.