STATE Vs. K G CHANDRAKANTH

JUDGEMENT

(1.) The State is in appeal, challenging the Judgment and Order, acquitting the respondent for the charge under Section 498-A, 306 IPC and under Section 3 of the Dowry Prohibition Act [hereinafter referred to as the Act for short].

(2.) Brief facts reveal from the case of the prosecution is;

(3.) I have heard learned High Court Government Pleader for the State and Sri. I.S. Pramod Chandra, Advocate for the respondent.