(1.) THE learned Sessions Judge tried and acquitted the respondent (hereinafter referred to as accused) for offences punishable under Sections 498 -A and 302 IPC. Therefore, the State has filed this appeal.
(2.) WE have heard Sri.Vijaykumar Majage, learned Government Pleader for the State and Sri.K.Dinesh Kumar, learned counsel appointed by the High Court Legal Services Committee to defend the accused.
(3.) THE learned counsel for parties have taken us through evidence and the impugned judgment.