MANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals are directed against the judgment of the V Additional District and Sessions Judge, Dharwad sitting at Hubballi dtd. 31/10/2018 in Sessions Case No.41/2012. Accused Nos.1 to 5 were charged under Ss. 143, 147, 323, 302, 304B, 498A read with Sec. 149 of the Indian Penal Code (hereinafter referred to as the 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act (hereinafter referred to as the 'D.P. Act').

(2.) Learned V Additional District and Sessions Judge, Dharwad sitting at Hubballi in Sessions Case No.41/2012 found accused Nos.2 to 5 guilty for the offences punishable under Ss. 143, 147, 323, 302 , 304B, 498A read with Sec. 149 of IPC and Ss. 3 and 4 of the D.P. Act. During the pendency of the trial before the Sessions Court, accused No.1 died. Therefore, case against him stood abated.

(3.) The accused Nos.2 to 5 have preferred Criminal Appeal No.100349/2018 challenging their conviction and sentence and Criminal Appeal No.100358/2019 is preferred by the State seeking enhancement of the sentence.