STATE OF KARNATAKA Vs. B NAGABHUSHUNA

JUDGEMENT

(1.) THE State is in appeal against acquittal of the respondents for offences punishable under Section 498A and 306 r/w. Section 34 of the IPC.

(2.) HEARD learned HCGP Sri.Raja Subramanya Bhat for the appellant/State and Sri.Pruthvi Wodeyar for the respondents. Perused records in supplementation thereto.

(3.) IN the report he had also alleged demand for dowry. Since Vanajakshi died an unnatural death, inquest was performed on the dead body which revealed it was a suicidal death due to asphyxia. Thus the accused were arraigned and put to trial during which the prosecution examined in all 20 witnesses and placed reliance on 17 documents and 8 material objects. On behalf of the accused, 11 exhibits were marked. The learned trial Judge found that the evidence on record was not sufficient to establish the charge against the accused and acquitted them by the impugned judgment. It is assailed in this appeal.