STATE OF KARNATAKA Vs. SUGAPPA

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal, dtd. 22/3/2016, rendered by the Principal District and Sessions Judge, Raichur (for short, 'the trial Court') for the offences punishable under Ss. 498-A and 302 of Indian Penal Code, 1860 and Ss. 3 and 4 of Dowry Prohibition Act. The appellant/State seeking the intervention of this Court on various grounds urged in this appeal and thereby seeks to set aside the impugned judgment of acquittal and prays to allow the appeal and to convict the respondent/accused for the aforesaid offences.

(2.) Heard Sri Prakash Yeli, learned Additional State Public Prosecutor for the appellant/State and so also Sri Ishwaraj S. Chowdapur, learned counsel for the respondent/accused and perused the entire material on record.

(3.) The factual matrix of the appeal briefly stated is as under;