H. N. BASAVANNEPPA Vs. SANTHOSH

JUDGEMENT

(1.) The appellant/complainant has assailed the judgment of acquittal dtd. 21/1/2017 in S.C.No.117/2012 passed by the V Addl. District and Sessions Judge, Dharwad, sitting at Hubballi, by filing Crl.A.No.100170/2017 seeking conviction for the accused persons by setting aside the impugned judgment.

(2.) So also the State of Karnataka represented by Addl. State Public Prosecutor has preferred Crl.A.No.100078/2018 with a prayer to convict the accused/respondents for the offences punishable under Ss. 498A, 323, 304B, 302 r/w 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act (for short 'the D.P.Act') by setting aside the impugned judgment so passed by the same Court in S.C.No.117/2012 dtd. 21/1/2017.

(3.) Both these appeals arise out of a common judgment. Therefore, they are clubbed together. Common argument is heard and therefore, common judgment is passed. FACTS OF THE CASE