STATE OF KARNATAKA Vs. V MANJUNATH

JUDGEMENT

(1.) STATE is in appeal against acquittal of the respondent for the offences punishable under Section 498-A, I.P.C. and Sections, 3, 4 and 6 of the Dowry Prohibition Act (hereinafter referred to as D.P. Act).

(2.) HEARD Sri Raja Subrahmanya Bhat, learned HCGP for the State and Sri Anand for the respondent.

(3.) BEING unable to bear the onslaught, she lodged report before Krishnappa, Inspector of Police at Madiwala police station, which was registered as Crime No.767/98 and investigation commenced. Spot mahazar was prepared as per Ex.P2 and statement of 4 witnesses was recorded. Each one of them are alleged to have given statement indicting the respondents as offenders. Final report was filed raising charge for the offence under Section 498-A, I.P.C. and Sections 3, 4 and 6 of the D.P. Act.