STATE OF KARNATAKA BY AMRUTHUR POLICE Vs. LALITHAMMA @ DODDAMMA W/O THIMMAIAH, VENKATESH S/O THIMMAIAH AND (SIC)

JUDGEMENT

(1.) THIS appeal is filed challenging the order dated 29.9.03 passed by the I Addl. Sessions Judge, Tumkur, in S.C. No. 86/99 acquitting the Respondents for the offence under Section 498A, 306, 304B IPC and Sections 3 and 4 of the Dowry Prohibition Act, for short D.P. Act r/w Section 34 IPC.

(2.) THE Amruthur Police registered a case against the Respondents alleging that Respondent No. 1, being the husband and Respondents 2 and 3 being the mother -in -law and brother -in -law of the deceased Shivamma during her stay with the Respondents at Manavanahalli within the limits of Amruthur police station, subjected the deceased Shivamma to cruelty, after her marriage on 21.6.1998 by demanding her to bring additional dowry in the form of motor cycle from her parents. Thus causing her to commit suicide by jumping into the well thereby they are alleged to have committed an offence under Section 498A r/w Section 34 IPC.

(3.) IT is further charged against the Respondents that the deceased Shivamma has committed suicide being unable to bear torture meted out to her in respect of demand of motor cycle and thereby, they are alleged to have committed an offence under Section 304B r/w 34 IPC.