STATE OF KARNATAKA Vs. CHANDRAREDDY S/O RAMAREDDY

JUDGEMENT

(1.) The State has filed this appeal challenging the judgment and order acquitting the respondents for the charge under Sections 498A, 354, 506 r/w 34 IPC and under Section 3(1)(xi) of SC/ST (Prevention of Atrocities) Act, 1989, on a trial held by the Sessions Judge, Kolar.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) I have heard the learned High Court Government Pleader for the State and also the learned counsel for the respondents.