STATE OF KARNATAKA BY HALASURGATE WOMENS POLICE STATION BANGALORE Vs. NARAYANA RAO KESARKAR SON OF APURAO KESARKAR

JUDGEMENT

(1.) THOUGH this matter was listed for condonation of delay of 18 days in filing the appeal, since the respondents were represented by their counsel, matter was considered on merit.

(2.) THIS appeal is by the State against the judgment of acquittal passed by the Fast Track Court -VI, Bangalore City in Criminal Appeal No. 1368/2007, dated 21.06.2010, reversing the judgment of conviction passed by the learned Magistrate in C.C.No. 21282/2003, dated 15.11.2007.

(3.) THE case of the prosecution was that, PW3 -the complainant, had married to accused No. 1 on 08.11.1996. At the time of marriage, accused had demanded dowry of Rs. 15,000/ -, gold chain, watch, ring, two pairs of clothes to accused No. 1 and comments to the complainant. Accused Nos. 2 and 3 are the parents of the accused No. 1. All the accused started harassing the complainant -PW3 for additional dowry of Rs. 1,00,000/ -. PW3 also came to know that the accused No. 1 had married to another lady by name Vijaylakshmi. Hence, she Sled a complaint before PSI of Chickpet Police Station and the said PSI registered the same in Crime No. 25/2003. On investigation, chargesheet was filed for the offences punishable under Section 498 -A, 506 r/w Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.