LAWS(KAR)-2020-10-330

STATE OF KARNATAKA Vs. VASANT @ GIRISH AKBARASAB SANAVALE

Decided On October 06, 2020
STATE OF KARNATAKA Appellant
V/S
Vasant @ Girish Akbarasab Sanavale Respondents

JUDGEMENT

(1.) Appeal is directed against the judgment dated 28.01.2016 passed by learned VI Additional District and Sessions Judge, Belagavi in S.C. No. 151/2013, wherein the accused persons were acquitted of the offence punishable under Section 498A, 302, 504 read with Section 34 I.P.C. and Section 3 and 4 of the Dowry Prohibition Act. Being aggrieved by the said judgment, the State has preferred the present appeal.

(2.) Appellant-State is represented by Sri V.M.Banakar, learned Additional S.P.P. and the respondents-accused are represented by learned counsel Sri Bahubali N.Kanabaragi.

(3.) In order to avoid confusion and overlapping, parties are referred in accordance with the ranks held by them before the trial Court.