HULLURAMMA, RANGAPPA AND ORS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are by the two accused persons in S.C.No.156/06 before the Fast Track Court-II, Bangalore and they are directed against the judgment of conviction and order of sentence dated 25.11.2005 convicting them for the offences punishable under Sections 498-A, 304-B IPC and Sections 3, 4 & 6 of the Dowry Prohibition Act and sentencing them to undergo imprisonment for various period, the maximum being for 7 years and also to pay fine for the aforesaid offences.

(2.) The appellant in Crl.A.No.2345/2005 Smt.Hulluramma was accused No. 2 while the appellant Venkataramanaiah in Crl.A.No.260/2006 was accused No.1. They are mother and son. The deceased in this case is Smt.Alamelamma, daughter of PW.1-Rajanna and PW.3-Nanjamma. During the course of the judgment, I shall refer the parties herein with reference to their rankings in the trial Court.

(3.) The case of the prosecution in brief is as under: -