SHIVANNA Vs. STATE BY MAGADI POLICE STATION

JUDGEMENT

(1.) The appellant-accused was convicted by the High Court under Section 498-A IPC and sentenced to undergo imprisonment for two years.

(2.) Marriage of deceased Lakshmi Devamma, daughter of Muniyappa (PW-1) was solemnized with the appellant on 02.09.1992. The case of the prosecution is that due to dowry harassment and ill treatment, deceased Lakshmi Devamma committed suicide on 13.05.1995. The prosecution has examined PW-1 - father of the deceased, who is also the informant, PW-2, PW-3 and PW-4 who are relatives of the deceased. Upon consideration of the evidence, the Trial Court has acquitted the appellant, father-in-law, mother-in-law and sister-in-law of the deceased (A-2 to A-4) of the offences under section 498-A, 304-B of the IPC read with Sections 3, 4, 6 of the Dowry Prohibition Act.

(3.) Being aggrieved by the acquittal, the State has preferred the appeal before the High Court.