STATE OF KARNATAKA Vs. B.G. RAGHU

JUDGEMENT

(1.) The respondents (hereinafter referred as 'accused 1, 3, 4 & 6') were tried along with accused 2 & 5 for offences punishable under sections 498A r/w 109, 313 r/w 34 IPC and also for offences punishable under sections 3 & 4 of the Dowry Prohibition Act, 1961 (for short, 'the D.P.Act'). Accused 2 & 5 died during pendency of trial. The case against accused 2 & 5 abated. The learned trial Judge has acquitted accused 1, 3, 4 & 6. Therefore, State has filed this appeal.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State.

(3.) Before adverting to appreciation of evidence and submissions made by learned counsel for parties, it is necessary to state certain facts which are not in dispute.