STATE OF KARNATAKA Vs. HARIPRASAD ALIAS RAJU

JUDGEMENT

(1.) THE State is in appeal against the acquittal of the respondents-accused for the offences punishable under Sections 498A and 324 read with Section 34 of IPC and Sections 3,4 and 6 of Dowry Prohibition Act.

(2.) HEARD .

(3.) THE trial was conducted. During trial, prosecution examined in all six witnesses and produced five documents.