(1.) Heard Sri Manoj B., learned counsel for the appellants and learned High Court Government Pleader for the respondent - State and perused the records.
(2.) Accused who have been convicted in S.C.No.35/2011 by the Principal District and Sessions Judge, Bagalkot by judgment dtd. 14/9/2012 and ordered to undergo sentence have preferred this appeal.
(3.) Brief facts of the case are as under: A complaint came to be lodged with Hungund Police by Chandappa S/o Mariyappa on 20/12/2010. Gist of the complaint averments reveal that the complainant had six daughters and a son. Among six daughters, third daughter by name Akkamahadevi was married to Sanganagouda s/o Paranagouda (1st appellant) on 16/5/2010. At the time of marriage, Rs.31,000.00 cash and 1 1/2 tola gold ornaments were given as dowry. After marriage, Akkamahadevi joined the matrimonial home. Two months, she was looked after in good manner and thereafter, when she visited parental house, she has complained that the accused had demanded for additional dowry in a sum of Rs.50,000.00 and additional quantity of gold. It was also reported that the accused persons assaulted her physically and given mental torture. On hearing the same, a panchayath was convened wherein the relatives and elders and told accused persons that they don't have money and gold to pay additional dowry and to look after Akkamahadevi in a proper manner. Despite the same, harassment continued.
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