G.K.PRAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Criminal Appeal filed by the appellants - Accused No.1 (husband of the deceased ) and Accused No.3 (mother-in-law of the deceased) against the Judgment & Order of conviction and sentence dated 6.3.2015 made in S.C. No.45/2012 on the file of the Presiding Officer, Fast Track Court, KGF convicting for the offences punishable under Sections 498A and 304B r/w 34 of the Indian Penal Code ('IPC' for short) and Sections 3 and 4 of the Dowry Prohibition Act ('D.P. Act' for short) and sentencing them to undergo life imprisonment and to pay fine of Rs.2,00,000/- each and in default of payment of fine to undergo further imprisonment of six months.

(2.) Brief facts of the prosecution case are as under:

(3.) Based on the aforesaid complaint by PW.1, the jurisdictional Police registered Crime No.11/2012 for the offences punishable under Sections 498A and 304B r/w Section 34 of the Indian Penal Code. The Investigating Officer - PW.18 - Deputy Superintendent of Police after investigation filed the charge sheet against Accused Nos.1 to 3. After committal of the case, the charge has been framed against Accused Nos.1 to 3 for the offences punishable under Sections 498A and 304B r/w Section 34 of the Indian Penal Code and Sections 3 and 4 of the D.P. Act. Accused pleaded guilty and claimed to be tried.