STATE OF KARNATAKA Vs. NALLAMMA

JUDGEMENT

(1.) The State has preferred this appeal against acquittal of the respondents (hereinafter referred to as accused Nos.1 and 2) of offences punishable under Sections 498-A and 306 of IPC.

(2.) I have heard the learned State Public Prosecutor for the State. Respondents, though served, are not represented.

(3.) In brief, the case of the prosecution is as follows: