STATE OF KARNATAKA Vs. PRADEEP

JUDGEMENT

(1.) THIS appeal by the State is directed against the Judgment and Order dated 13.9.2006 passed by the District and Sessions Judge, Karwar in Sessions Case No. 43/2002.

(2.) BY the impugned Judgment and Order, the learned Sessions Judge has acquitted the accused of the offences punishable under Sections 302, 304B, 498A of I.P.C and Sections 3 and 4 of the Dowry Prohibition Act.

(3.) BRIEFLY stated the case of the prosecution is as follows: (i) That, the marriage of the deceased Usha was performed with the accused on 9.11.2000. The accused demanded cash of Rs. 4,50,000/ - as dowry. It was agreed to give cash of Rs. 2,50,000/ - gold chain weighing 12 grams, finger ring weighing 6 grams, 15 Pawan gold ornaments. The parents of the deceased gave Rs. 2,00,000/ - in the form of D.D. and Rs. 50,000/ - cash and gold jewelry as dowry. Usha became pregnant. She came to her parent ™s house for delivery. After delivery, the accused demanded Rs. 60,000/ - to buy the jeep. The complainant gave Rs. 60,000/ -, Thereafter, the accused demanded Rs. 1,00,000/ - to buy the lorry and Rs. 1,00,000/ - to buy the house. The complainant did not. fulfill the demand. Therefore, the accused assaulted the deceased and kicked her abusing in filthy language which caused physical and mental harassment.