STATE Vs. JULIANA LOBO

JUDGEMENT

(1.) THE respondents (hereinafter referred as 'accused 1 & 2') were tried and acquitted of offences punishable under sections 504 & 324 r/w 34 IPC. Therefore, State has filed this appeal.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State and Sri S.B.Pavin, learned counsel for accused 1 and 2.

(3.) BEFORE adverting to appreciation of evidence and submissions made at the Bar, it is necessary to refer to inter se relationship of parties. Accused No.1 is the wife of accused No.2. PW1 is the elder brother of accused No.2. PW8 is the son of PW1. They were living separately.