STATE Vs. SHIVANNA

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378(1) and (3) of Cr.P.C., challenging the Judgment dated 26.09.2009 made in S.C.No.226/2001 and 263/2002 on the file of Fast Track Court at Ramanagara, acquitting the respondents/accused for the offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act and Sections 498 -A, 304 -B, 302, 201 read with Section 34 of IPC.

(2.) FOR the purpose of convenience and better understanding, the respondents are hereinafter referred to as 'Accused Nos.1 to 6', respectively, as arrainged in the charge -sheet.

(3.) AS Accused Nos.2 and 3 were absconding, the charge -sheet was split up. Accused Nos.1, 4, 5 and 6 were committed to Sessions Court for trial. On receipt of the committal records, it was registered in S.C.No.226/2001. Subsequently, Accused Nos.2 and 3 were also committed for trial. On receipt of the committal records, in so far as Accused Nos.2 and 3, the case was registered in S.C.No.263/2002. Thus, both the Sessions cases were clubbed.