RAJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By judgment dtd. 17/7/2013 in S.C.130/2011, the Additional Sessions Judge, Bidar, found accused No.1 guilty of offence under sec. 498A IPC and acquitted him of the offences punishable under Sec. 304B, 302 IPC and Sec. 3 and 4 of the Dowry Prohibition Act. Accused 2 to 4 were acquitted of all the offences namely 498A, 304B and 302 IPC and Sec. 3 and 4 of the Dowry Prohibition Act. Hence, these two appeals questioning the correctness of judgment of the Sessions Court.

(2.) Criminal Appeal 3635/2013 is filed under sec. 372 of the Code of Criminal Procedure by the first informant, the mother of the deceased.

(3.) Criminal Appeal 200125/2014 is filed by the State under Sec. 378 (1) and (3) of the Code of Criminal Procedure.