STATE OF KARNATAKA BY J.P. NAGAR POLICE STATION Vs. SURYAKANTH, S/O. LATE SRINIVASA AND CHANDRAKANTHA, S/O. LATE SRINIVASA

JUDGEMENT

(1.) THIS appeal is filed by the State challenging the judgment dated 18.3.2005 in S.C. No. 69/2003 passed by the Fast Tract Court -IX, Bangalore City acquitting the Respondent of the offence Under Section 498A and 304B r/w Section 34 of IPC and Section 3 and 4 of the D.P. Act. Parties are referred according to their ranking in the trial Court.

(2.) THE case of the prosecution that the accused No. 1 married the deceased Rathna on 25.11.1999 and when she was leading marital life with the first accused in Aradhana Layout, Bannerughatta road. Bangalore, accused No. 1 being the husband and Accused No. 2 being the relative of the accused subjected the deceased to cruelty, thereby they are alleged to have committed an offence Under Section 498A r/w Section 34 of IPC.

(3.) IT is also alleged that the Accused No. 1 received a sum of Rs. 70,000/ - as dowry and 17 grams of gold on 25.11.1999 at the time of marriage, therefore, they are alleged to have committed an offence Under Section 3 of the D.P. Act. It is further alleged that after the marriage, the accused demanded a sum of Rs. 50,000/ - from the parents of the deceased to invest as a capital in his shop, thereby it is alleged that the accused have committed the offence Under Section 4 of the D.P. Act.