STATE Vs. BALARAJ

JUDGEMENT

(1.) THE learned trial Judge has acquitted respondents (hereinafter referred as 'accused 1 to 3') of offences punishable under sections 3 & 4 of the Dowry Prohibition Act, 1961 (for short, 'the D.P.Act') and also of offences punishable under sections 498A, 323 & 506 r/w 34 IPC.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State and Sri R.B.Sadasivappa, learned counsel for accused 1 to 3.

(3.) BEFORE adverting to appreciation of evidence and submissions made at Bar, it is necessary to state certain facts which are not in dispute.