HARIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A Division Bench of this Court consisting of Hiremath and Sreenivasa Reddy, JJ., by the Order dated 13th April, 1993, has referred the following point of law for decision of the Full Bench as per Section 7 of the Karnatka High Court Act, 1961. The said point of law reads as under: Whether Section 8-A of the Dowry Prohibition Act, 1961 is constitutionally and legally valid?'

(2.) We have heard learned advocate appearing for the appellant-accused and the learned Advocate- General for respondent State of Karnataka, as well as the learned Standing Counsel for the Central Government, who has waived service of notice issued to the Attorney-General as the constitutional validity of the provision of the Central Act, is under challenge

(3.) Section 8-A of the Dowry Prohibition Act, 1961 (hereinafter referred to as the Act) reads as under: