STATE OF KARNATAKA Vs. MOHAMMED PEER

JUDGEMENT

(1.) THE respondents (hereinafter referred to as accused no.1 to 5) were tried and acquitted of offences punishable under Sections 498 -A, 307 r/w 34 IPC and also for offences punishable under Sections 3 and 4 of the Dowry Prohibition Act r/w 34 IPC. Therefore, the State has filed this appeal.

(2.) WE have heard the learned Government Pleader for the State and the learned counsel for accused.

(3.) THE accused were tried for the following charges: