BASAYYA CHANABASAYYA PUJAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused No.1 approached this Court by filing Crl.A.No.100040/2017, aggrieved by the impugned judgment of conviction and order of sentence dated 30.12.2016 passed in S.C.No.30/2013 on the file of learned I Additional District and Sessions Judge at Haveri (hereinafter referred to as the 'trial Court') whereunder accused No.1 was convicted for the offences punishable under Sections 498(A) and 304-B of IPC and under Sections 3 and 4 of Dowry Prohibition Act, while acquitting him for the offence punishable under Section 302 of IPC and acquitted accused Nos.2 to 7 for all the above said offences.

(2.) The appellant in Crl.A.No.100071/2017 is the complainant before the trial Court who is aggrieved by the acquittal of accused No.1 for the offence punishable under Section 302 of IPC and acquittal of accused Nos.2 to 7 for the offences punishable under Sections 498(A) and 304-B of IPC and under Sections 4 and 5 of Dowry Prohibition Act.

(3.) We have heard the learned advocate Sri.S.R.Hegde for the appellant/accused in Crl.A.No.100040/2017 and learned advocate Sri.K.S.Patil in Crl.A.No.100071/2017 and learned Addl. SPP Sri.V. M. Banakar for the respondent-State.