STATE OF KARNATAKA Vs. NINGEGOWDA @ THAMMAIAH AND ORS

JUDGEMENT

(1.) State has preferred this appeal, challenging the judgment and order of acquittal of the respondents/ accused of the charges for the offences punishable under Sections 498-A, 304-B, 306 R/W 34 of IPC and under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) Respondents/Accused Nos.2 to 5 along with another accused No.1 were tried by the learned Trial Judge on the charges for the offences punishable under Sections 498-A, 304-B, 306 R/W 34 of IPC and under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961.

(3.) It is the case of the prosecution, Accused No.1, Accused No.5 and Accused No.4 are the sons and daughter of Accused Nos.2 and 3. Deceased Jyothi is the daughter of PW2 and sister of PWs 1 and 3.