STATE OF KARNATAKA Vs. VEERABHADRAPPA

JUDGEMENT

(1.) THIS is yet another case where a wife has been ill-treated by the husband as a result of the ill-treatment given by the husband the wife either committed suicide or perhaps done to death. However, the charge against the accused lamentedly was only under Section 498-a of the Indian Penal Code.

(2.) THIS is an appeal against acquittal and we have our limitations with regard to how the deceased died since the accused was tried only for an offence under Section 498-a of the IPC.

(3.) THE state being aggrieved by the judgment passed by the judicial magistrate of the first class, kudligi in c. c. No. 203 of 1990 in acquitting the respondents-accused for an offence under Section 498-a of the IPC has preferred this appeal against acquittal.