STATE Vs. NARAYANA MURTHY V

JUDGEMENT

(1.) THE respondents were arrayed as accused 1, 3 and 4 respectively in C.C.No.15190/1999. The final report was filed against accused 1 to 5. Accused No.2 Jayaram died during trial. Therefore, case against him abated. Accused No.5 was absconding. Therefore, case against him was separated. The learned Trial Judge acquitted respondents (hereinafter referred to as accused ) for an offence punishable under Section 498A IPC and for offences Sections 3 and 4 of Dowry Prohibition Act. Therefore, State is before this Court.

(2.) I have heard learned Government Advocate for State.

(3.) THE gist of charges framed against accused are as follows: