STATE Vs. SATHYANARAYANA SINGH

JUDGEMENT

(1.) RESPONDENT Nos. 1 and 2 (hereinafter referred as "accused Nos. 1 and 2") were tried and acquitted of offences punishable under Sections 498 -A, 304 -B r/w 34 IPC and also of offences punishable under Sections 3 and 4 of Dowry Prohibition Act. Therefore, the State is before this Court.

(2.) WE have heard learned Government Pleader for the State and learned counsel for accused Nos. 1 and 2.

(3.) IT is the case of prosecution that P.W. 1 -Raghunath Singh and P.W. 2 -Vasantha performed the marriage of accused No. 1 -Satyanarayana Singh with deceased Asha on 11.05.2005 in Sowbaghya Kalyana Mantapa, Dr. Ram Manohar Lohia Nagar at Shimoga. P.W. 1 had borne the marriage expenditure. After the marriage, deceased Asha was staying with accused in their house at Haleguddadahalli, Vinayaka Layout, Bengaluru. It is the case of prosecution that accused had demanded and accepted dowry in connection with marriage of accused No. 1 with deceased Asha from P.W. 1. The accused had demanded an additional dowry and received additional dowry from P.W. 1. There was cordiality between accused No. 1 and deceased Asha for a period of 8 or 9 months from the date of their marriage. When she was carrying six months pregnancy, P.W. 1 brought her to his house at Shimoga. The deceased was admitted in a private nursing home for delivery. On 22.03.2006, deceased gave birth to a female child.