VINAY ALIAS VINAY SIRIGERE Vs. STATE

JUDGEMENT

(1.) THIS is an appeal filed by the appellant accused No.1 under Section 374(2) of Cr.P.C. challenging the impugned judgment dated 19.12.2012 made in S.C. No.84/2008 on the file of the Sessions Judge at Davanagere, in so far as convicting him under Sections 3, 4 of D.P. Act and under Section 498 -A of IPC.

(2.) PW .1 -cum -complainant has got herself impleaded as respondent No.2. She is represented by Sri Mahesh R Uppin. The respondent No.2 is also present before the Court with her father. She submits that all allegations and counter allegations made by the parties were withdrawn when their marriage in matrimonial case was dissolved. She further submits that the impugned judgment of conviction made against appellant may be set aside so as to live in peace.

(3.) LEARNED SPP appearing for the respondent No.1 - State submits that accused was convicted for the offence punishable under Sections 3 and 4 of D.P. Act and under Section 498 -A of IPC sentencing the appellant accused No.1 to undergo S.I. for five years and pay a fine of Rs. .3,00,000/ - for the offence punishable under Section 3 of Dowry Prohibition Act; to undergo S.I. for one year and pay a fine of Rs. .2,000/ - for the offence punishable under Section 4 of Dowry Prohibition Act; and to undergo S.I. for one year and pay a fine of Rs. .3,000/ - for the offence punishable under Section 498 - A of IPC and awarded compensation of Rs. .3,00,000/ - in favour of PW.1 Dr. Anuradha and there is no merit in the appeal.