PARAMESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants (accused no.1, 3 and 4) were tried for offences punishable under Sections 498 -A, 307 r/w 34 IPC and also for offences punishable under Section 3, 4 and 6 of the Dowry Prohibition Act. Accused no.2 was exonerated in the final report.

(2.) THE learned Sessions Judge acquitted accused no.1, 3 and 4 of an offence punishable under Section 307 r/w 34 IPC and also for offences punishable under Section 3, 4 and 6 of the Dowry Prohibition Act. The learned Sessions Judge convicted accused no.1, 3 and 4 (appellants herein) of an offence punishable under Section 498 -A r/w 34 IPC. Therefore, they are before this court.

(3.) I have heard Sri.I.S.Pramod Chandra, learned counsel for appellants and learned Government Advocate for the State. The learned Government Advocate would submit that the State has not challenged the judgment of acquittal of accused no.1, 3 and 4 of an offence punishable under Section 307 r/w 34 IPC and also for offences punishable under Section 3, 4 and 6 of the Dowry Prohibition Act. Therefore, following points would arise for determination: -