RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused No. 1) was tried and convicted for offences punishable under Sections 498 -A, 304 -B IPC and also for offences punishable under Sections 3 and 4 of the Dowry Prohibition Act. The learned trial judge has acquitted accused No. 2 and 3 (parents of accused No. 1) for the aforestated offences. Therefore, accused No. 1 is before this court. I have heard Sri. A.H. Bhagawan, learned counsel for accused and learned Government Advocate for the State.

(2.) THE learned Government Advocate would submit that the State has not filed any appeal against acquittal of accused No. 2 and 3 for the aforestated offences. Therefore, following points would arise for determination:

(3.) P .W. 1 -Mohan is the younger brother of deceased; P.W. 2 -Sulochana and P.W. 3 -Mahalingappa are the parents of deceased. P.W. 5 -Madamma is the cousin of P.W. 2.