STATE Vs. KACHATTI MAHANTESH AND OTHERS

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment and order dated 6.8.2005 passed by the Additional Sessions Judge, Bangalore city, in S.C. No. 355/2004, acquitting the respondents -accused of the charges levelled against them for the offences punishable under Sections 498A and 304B of IPC and under Sections 3 and 4 of the Dowry Prohibition Act (for short 'D.P. Act ™). Accused Nos. 2 and 3/respondent Nos. 2 and 3 died during the pendency of this appeal. Therefore, the appeal against respondent Nos. 2 and 3 stood abated.

(2.) THE case of the prosecution in brief is as under:

(4.) We have heard Sri G. Bhavani Singh, Additional State Public Prosecutor for the State and Sri Vishwanath Hiremath, learned counsel appearing for respondent No. 1. We have perused the records and closely scrutinized the evidence, both oral as well as documentary and also read the judgment under appeal. 5. In the circumstances, the points that arise for our consideration are: