STATE OF KARNATAKA BY THE SUB INSPECTOR OF POLICE ANTI DOWRY CELL C.O.D. Vs. K.V. PRAKASHBABU S/O. VENKATARAMANAPPA, VENKATARAMAPPA S/O. LATE RANGAPPA AND LAKAHMIDEVAMMA W/O. VENKATARAMANAPPA

JUDGEMENT

(1.) THE State has preferred this appeal against the judgment of acquittal of Respondents 1 to 3 (accused 1 to 3). Accused No. 1 was tried for offences punishable under Sections 498 -A and 302 Indian Penal Code and also for an offence punishable under Section 3 of the Dowry Prohibition Act. Accused Nos. 2 and 3 were tried for offence punishable under Sections 498 -A Indian Penal Code and 3 of Dowry Prohibition Act.

(2.) WE have heard Sri P.M. Nawaz, learned Additional State Public Prosecutor for the State and Sri S.G.Rajendra Reddy, learned Counsel appearing for accused. We have been taken through the evidence and the impugned judgment.

(3.) THE learned trial Judge, on appreciation of evidence has acquitted accused 1 to 3 of an offence punishable under Section 498 -A and also under Section 3 of the Dowry Prohibition Act. The learned trail Judge has acquitted accused No. 1 of an offence punishable under Section 302 Indian Penal Code.