STATE OF KARNATAKA Vs. D C SHIVARAMU

JUDGEMENT

(1.) The State has preferred this appeal challenging the legality and correctness of the judgment and order dated 31.01.2007 passed in S.C.No.361/2005 by the Presiding Officer, FTC-VIII, Bangalore City, acquitting the respondent/accused for the offences punishable under Sections 498 (A), 304 (B) of IPC and Section 3 of Dowry Prohibition Act, 1961.

(2.) The brief facts of the case are:

(3.) It is the case of the prosecution that the deceased Shwetha is daughter of PW.1 and PW.4. She had been given in marriage to the accused on 28.5.2003 and their marriage had been performed at Sethu Choultry situated on Magadi Road, Bangalore. At the time of marriage, they had given dowry in a sum of Rs.1,95,000/- in all to the accused. After the marriage, the accused started subjecting the deceased to cruelty and harassment both mentally and physically on the ground of additional demand of dowry alleging that he requires the same to buy a qualis car and to run finance business. PW.4 in order to meet the said demand made by the accused raised loan from KGID and from her friends by way of hand loan and the same was paid to the accused. Despite the same, the accused being not satisfied was subjecting the deceased to cruelty and harassment both mentally and physically. This according to the prosecution was also seen and known to PWs.8, 9, 10 and 13, who are neighbors of the accused.