GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appeal is directed against the judgment of conviction and order of sentence rendered by the Presiding Officer, Fast Track Court, Ramanagara in S.C.No.193/2005 dtd. 12/11/2010/25/11/2010, convicting Appellant Nos.1 to 3 / Accused Nos.1 to 3 for the offences punishable under Ss. 3, 4 and 6 of the Dowry Prohibition Act of 1961 and so also for offences under Sec. 498 A read with Sec. 34 of the IPC. Apart from the same, Accused No.1 was also convicted for offences under Sec. 304(B) of IPC, 1860 and sentencing them to undergo punishments as incorporated in the operative portion of the impugned judgment.

(2.) This appeal is filed seeking for setting aside the judgment of conviction rendered by trial Court in S.C.No.193/2005 dtd. 12/11/2010 so also sentence held against the accused dtd. 25/11/2010.

(3.) Heard the learned counsel Sri. S. Rajendra Reddy for appellant Nos.1 to 3 and the learned HCGP for respondent No.1. In this matter, respondent No.2 who is complainant is represented by the learned counsel Smt. R.Nalini who is on record.