STATE OF KARNATAKA BY MANDYA RURAL POLICE Vs. SRI BORAIAH S/O LATE SRI BORAIAH AND SMT. CHUKKAMMA W/O LATE BOARAIAH

JUDGEMENT

(1.) HEARD the learned Additional Government pleader appearing for the appellant -State and Sri L. Raja, appearing for respondents. Perused grounds urged in the appeal memo.

(2.) REGARD being had to the ground urged in the appeal, the appeal is admitted for hearing.

(3.) THE legality and correctness of the judgment and order dated 6.10.2006 passed by the J.M.F.C., Mandya, in C.C. No. 73/2006, acquitting the respondents -accused for the charges punishable under Section 498(A) and 506 of IPC and Section 4 of the Dowry Prohibition Act, is questioned in this appeal by the State.