S. MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment dated 29.3.2006 passed by the Fast Track Court II, Bangalore Rural District, Bangalore in S.C. No. 233/2005 convicting the appellants for the offence under Sections 342, 323, 324, 326, 307, 498A read with 34 IPC and under Section 3 of the Dowry Prohibition Act, 1961. and sentencing A1 to A4 to undergo simple imprisonment for five years and to pay a fine of Rs. 10,000/ - each for the offence under Section 307 read with 34 IPC; simple imprisonment for 3 years and to pay a fine of Rs. 10,000/ - each for the offence under Section 326 IPC; to pay a fine of Rs. 10,000/ - in default to suffer simple imprisonment for six months each for the offence under Section 324 read with 34 IPC; and to pay a fine of Rs. 1,000/ - for the offence under Section 323 read with 34 IPC; to pay a fine of Rs. 1,000/ - each for the offence under Section 342 read with 34 IPC; further sentencing A1 to A3 to undergo simple imprisonment for a period of 3 years and to pay a fine of Rs. 5,000/ - each for the offence under Section 498A IPC; further sentencing A1 to A3 to undergo simple imprisonment for a period of 5 years and to pay a fine of Rs. 10,000/ - each for the offence under Section 3 of the Dowry Prohibition Act, with default clauses.

(2.) THE case of the prosecution is that Accused No. 1. Manjunatha being the husband of Smt. Vasantha CW -1 after her marriage with A1, between 30.6.1991 to 4.3.2001 subjected her to ill -treatment and harassment in his house at Shantinagara, Doddaballapura for their illegal demands of dowry and thereby they are alleged to have committed an offence under Section 498A of IPC read with Section 149 IPC.

(3.) IT is thirdly charged against all the accused that on the above said date, time and place, in prosecution of their common object, they have used violence on Vasantha and thereby they are alleged to have committed an offence under Section 147 IPC.