STATE OF KARNATAKA BY DEVANAHALLI POLICE Vs. CHANDRASHEKAR

JUDGEMENT

(1.) These appeals are directed against the judgment of acquittal in respect of offences under Ss. 3 and 4 of the Dowry Prohibition Act, 1961 and so also judgment of conviction of the accused in respect of offences under Ss. 498A and 306 read with Sec. 34 IPC rendered by the Trial Court in S.C.No.15007/2015 dtd. 15/3/2016.

(2.) Crl.A.No.1429/2016 has been preferred by the State seeking modification of the judgment and order rendered by the Trial Court in S.C.No.15007/2015 insofar as the charges leveled against the accused for offences punishable under Sec. 304-B of the IPC, 1860 besides Ss. 3 and 4 of the Dowry Prohibition Act, 1961 and to convict the accused for the aforesaid offences by allowing the appeal. Crl.A.No.613/2016 has been preferred by Appellants 1 and 2 who are arraigned as accused in S.C.No.15007/2015 dtd. 15/3/2016 seeking to set aside the judgment of conviction and order of sentence rendered by the Trial Court and to acquit the appellants / accused for the offences punishable under Ss. 498A and 306 of the IPC, 1860.

(3.) Heard the learned HCGP for the State in Crl.A.No.1429/2016 and in Crl.A.No.1430/2016 which have been filed seeking intervention of the impugned judgment rendered by the Trial Court as stated supra. Further, heard the arguments of the learned counsel Shri S. Shankarappa for Respondent Nos.1 and 2 in Crl.A.Nos.1429/2016 and Crl.A.No.1430/2016 and for appellants in Crl.A.No.613/2016 and so also the counter arguments advanced by the learned HCGP for the State in the respective appeals. Perused the impugned judgment rendered by the Trial Court in S.C.No.15007/2015 dtd. 15/3/2016 which is under challenge in these appeals by urging various grounds. The impugned judgment consists of the evidence of PW-1 to PW-14 and so also the documents at Exhibits P1 to P16 inclusive of the contradictory statements of PW-5, PW-1 and PW-3 marked as Exhibits D1, D2 and D3 respectively.