STATE OF KARNATAKA Vs. TIPPUSULTHAN

JUDGEMENT

(1.) THE respondents (accused no.1, 3 to 5) were tried along with accused no.2 for offences punishable under Sections 498 -A r/w 34 IPC and also for offences punishable under Sections 3 and 4 of the Dowry Prohibition Act. The learned Magistrate has acquitted the accused. Therefore, the State has filed this appeal.

(2.) I have heard learned Government Advocate for the State and Sri.P.Mahesh, learned counsel for accused.

(3.) BEFORE adverting to re -appreciation of evidence and submissions made at the Bar, it is necessary to state certain facts, which are not in dispute.