STATE OF KARNATAKA Vs. SATISH SATHYANARAYANA

JUDGEMENT

(1.) The State has filed this appeal against acquittal of respondents Nos. 1 to 6 (arrayed as accused Nos. 1 to 6) for offences punishable under Sections 323, 307, 506, 498-A r/w 34, I.P.C. and also of offences punishable under sections 3 and 4 of Dowry Prohibition Act.

(2.) We have heard Sri. N. S. Sampangiramaiah, learned HCGP for the State and Sri. Nagendra Prasad, learned counsel for accused. We have been taken through evidence and the impugned judgment.

(3.) In brief, the inter se relationship of some of the prosecution witnesses and the case of prosecution is as follows: