VENKATESHANAIAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused no.1) along with accused no.2 to 4 was tried for offences punishable under Sections 498 -A, 304 -B r/w 34 IPC and also for offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act. The learned Sessions Judge acquitted accused no.2 to 4 for the aforestated offences and also acquitted accused no.1 of offences punishable under Sections 304 -B r/w 34 IPC and also of offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act. The learned Sessions Judge has convicted accused no.1 of an offence punishable under Section 498 -A IPC and sentenced him to undergo simple imprisonment for a period of two years and pay fine of Rs.25,000/ -. Therefore, he is before this court.

(2.) I have heard Sri.Y.Lakshmikantha Rao, learned counsel for accused no.1 and learned Government Advocate for the State.

(3.) THE State has not filed any appeal against the impugned judgment as it relates to acquittal of appellant (accused no.1) as aforestated. Therefore, following points would arise for determination: