RATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.4 in Crime No.179/2023 registered by Bangarpet Police Station, Kolar District, for the offences punishable under Ss. 498A, 306, 304B, 504, 323, 34 IPC, is before this Court under Sec. 438 Cr.PC.

(2.) Heard the learned Counsel for the parties.

(3.) On the complaint of Smt. Nagamma, Bangarpet police had registered FIR in Crime No.179/2023 for the aforesaid offences against Manjunatha and three others.