STATE OF KARNATAKA Vs. LOKESH

JUDGEMENT

(1.) This appeal is preferred by the State against the judgment and order of acquittal dated 10.11.2014 passed in S.C.No.61/2012 on the file of the Fast Track Court, Tumakuru for having acquitted respondent Nos.1 to 6 for the offence punishable under Sections 498A, 304B and 302 read with Section 149 of India Penal Code (for short 'IPC') and Sections 3 and 4 of the Dowry Prohibition Act (for short 'D.P. Act).

(2.) The rank of the parties before the trial Court is retained for the sake of convenience.

(3.) The case of the prosecution is that the Amruthur Police filed the charge-sheet against the accused persons for the above said offences on the complaint filed by the complainant-Thimmarayappa- PW.1 as per Ex.P1 alleging that his daughter Dhanalakshmi was given in marriage with accused No.1-Lokesh on 23.06.2010. At the time of marriage, dowry of Rs.1,00,000/- cash, one gold neck chain and one golden finger ring and a wrist watch have been given to accused No.1 and also 20 sovereign gold to the deceased. After marriage, they lived happily for 4 to 5 months. Thereafter, the accused persons started ill- treating her physically and mentally for the petty reasons and they were telling her that her parents should have given more dowry and that accused No.1 had other alliances, who would have given more cash and jewelry and thus, they were harassing her to bring more dowry from her parental house.