STATE OF KARNATAKA Vs. NAGESHA

JUDGEMENT

(1.) The State has filed this appeal challenging the judgment and order acquitting the respondents for the charges under Section 498A of IPC and under Sections 3 and 4 of Dowry Prohibition Act on a trial held by the Chief Metropolitan Magistrate, Bangalore. The facts in brief and relevant for the purpose of this appeal are as under:

(2.) During the trial, PWs.1 to 12 were examined and documents Exs. P1 to P9 were marked. Statement of the accused were recorded under Section 313, Cr.P.C. DW1 (accused No. 1) was examined as defence witness and documents Exs. D1 to D12 were marked in his evidence. The Trial Court after hearing the counsel for parties and on appreciation of the material placed on record, acquitted accused Nos. 2 to 10. Aggrieved by the acquittal, the present appeal has been filed by the State.

(3.) I have heard learned High Court Government Pleader for the State. Respondent No. 2 is dead and the appeal against him is abated. Counsel for the other respondents is absent.