M. NARAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the reversal of the verdict of his acquittal from the charge of having committed the offences under Section 498A and Section 304-B of the Indian Penal Code (hereinafter referred to as ' IPC ) and Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961 (hereinafter referred to as ' the Act ), the appellant has mounted this challenge against the judgment and order dated 15-2-2007 rendered by the High Court of Karnataka at Bangalore in Criminal Appeal No. 1076 of 2000.

(2.) We have heard learned counsel for the parties.

(3.) The prosecution is traceable to an oral information lodged by Smt. Shivamma, the neighbour of the deceased Gangalakshmamma (for short ' Ganga ), to the effect that on her return to her house at about 5.30 p.m. on 8-9-1993, she found Ganga hanging by the neck by a rope from the roof. She also mentioned that a folding chair was found on the cot. According to the informant on this sight, she lost her consciousness and when she regained the same, she found that the body of Ganga had been meanwhile removed from the hook of the roof and had been laid on the house. She, however, expressed ignorance about the person or the agency, who/which had brought down the body.