SHAMEEMA BEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The trial court has tried, convicted and sentenced the accused of offences punishable under Sections 498-A, 306, 304-B IPC and also of an offence punishable under Section 4 of the Dowry Prohibition Act, 1961. Therefore, the accused has filed this appeal.

(2.) I have heard Sri.Mallikarjun S.Masali, learned counsel for accused and the learned State Public Prosecutor for the State.

(3.) Before adverting to the case of prosecution, evidence adduced by the prosecution and findings of the trial court, it is necessary to state certain facts, which are not disputed by either parties.