STATE OF KARNATAKA Vs. GOPI

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment and order dated 22.7.2004 passed by the 10th Additional Sessions Judge, Bangalore City in S.C. No. 751/99 acquitting the respondent -accused of the charges levelled against him for the offences punishable under Section 498A and 302 IPC.

(2.) BRIEFLY stated the case of the prosecution is as under:

(3.) WE have heard Sri Sampangi Raraaiah, learned High Court Government Pleader Additional State Public Prosecutor for the appellant -State and Sri Vishnu Murthy, learned counsel appearing for the respondent -accused. We have perused the records and closely scrutinized the evidence, both oral as well as documentary and also read the judgment, under appeal.