SURESH Vs. STATE

JUDGEMENT

(1.) THE appellant (accused No.1) was tried along with his parents (accused 2 and 3) for offences punishable under Sections 498A and 306 IPC. The learned Trial Judge acquitted the parents of accused No.1 (accused 2 and 3) and convicted the appellant (accused No.1) for offences punishable under Sections 498A and 306 IPC. Therefore, he is before this Court.

(2.) I have heard Sri Venkatesh Dalwai, learned counsel appointed by the High Court Legal Services Committee to argue the case of accused. I have heard learned Government Advocate for State.

(3.) BEFORE adverting to appreciation of evidence and submissions made at the Bar, it is necessary to state inter se relationship of accused and some of prosecution witnesses and also certain facts which are not in dispute.