STATE BY MYSORE Vs. SRI BHIRAVA @ BHIRAPPA

JUDGEMENT

(1.) This appeal is preferred by the State challenging the judgment and order of acquittal rendered by the 5th Addl. District and Sessions Judge, Mysore in S.C.No.5/2011 dtd. 31/7/2015 and whereby held acquittal of the accused for the offences punishable under Ss. 498A, 306 and 304B r/w 34 of Indian Penal Code (for short hereinafter referred to as 'IPC') inclusive of Ss. 3, 4 and 6 of Dowry Prohibition Act. Whereas, under this appeal, the State is seeking for intervention and consequently for setting aside the judgment of acquittal rendered by the trial court and for convicting the accused for the aforesaid offences by consideration of the grounds as urged in this appeal.

(2.) Heard learned HCGP for State - appellant Sri. Rahul Rai and learned counsel Sri. A.G. Sridhar, for respondent Nos.1 to 3 who are present before the court physically. Perused the judgment of acquittal rendered by the trial court in S.C.No.5/2011 consisting the evidence of PWs-1 to 33 and exhibited documents at Exs-P1 to P40 inclusive of MO-1 to 5 and Ex-D1 contradictory statement of PW-2.

(3.) The factual matrix of the appeal are as under:-