R.C.MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by accused No.1, against the Judgment and Order of conviction and sentence dated 02.02.2019/05.02.2019 passed by the Court of Principal Sessions Judge, Shivamogga in Sessions Case No.125/2017, convicting him for the offences punishable under Sections 498(A) and 304(B) of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1958 [hereinafter referred to as 'D.P. Act' for short].

(2.) Heard Sri. P.B.Umesh, learned counsel appearing for the appellant and Sri. K.Nageshwarappa, learned HCGP appearing for the respondent/State and perused the trial Court records.

(3.) The factual matrix of the prosecution case is as under: