EKANTHA S/O RAMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.1 to 4 were tried for offences punishable under Sections 498-A, 304B, 306 r/w 34 IPC and also for offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) The learned trial judge convicted and sentenced accused no.1 for offences punishable under Sections 498-A and 306 IPC. The learned trial judge acquitted accused no.1 of an offence punishable under Section 304-B IPC and also for offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961.

(3.) The learned State Public Prosecutor would submit that that the State has not challenged the acquittal of accused no.1 of an offence punishable under Section 304-B IPC and also for offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961 so also, acquittal of accused no.2 to 4 for offences punishable under Sections 498-A, 304B, 306 r/w 34 IPC and also for offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961. Accused no.1 has filed this appeal challenging judgment of conviction for offences punishable under Sections 498-A and 306 IPC.