STATE OF KARNATAKA Vs. K A HARSHA

JUDGEMENT

(1.) The State has filed this appeal against judgment of acquittal of respondent (hereinafter referred to as accused) for offences punishable under Sections 498-A, 304-B IPC and also for offences punishable under Sections 3 and 4 of the Dowry Prohibition Act.

(2.) We have heard Sri. N.S. Sampangiramaiah, learned Government Pleader for State and the learned counsel for accused. The learned Government Pleader has taken us through evidence and the impugned judgment.

(3.) In brief, the case of prosecution is as follows: Soubhagya @ Chandramma (hereinafter referred to as deceased) was the daughter of C.W. 5-Kalegowda and P.W. 16-Jayamma. P.W. 3-Annayappa is the paternal uncle of deceased; P.W. 21-Manjegowda is the younger brother of deceased; P.W. 15-Kumaragowda is the husband of elder sister of deceased; P.W. 17-Marigowda is the cousin brother of deceased; P.W. 18-Kempegowda is the maternal uncle of deceased; P.W. 23-Mahalakshrni is the elder sister of deceased.