STATE OF KARNATAKA Vs. MOHAN RAJU K.M.

JUDGEMENT

(1.) THE State has filed this appeal against judgment of acquittal of respondent (hereinafter referred to as accused) for an offence punishable under Section 304B IPC and Section 4 of the Dowry Prohibition Act.

(2.) THE accused has been convicted and sentenced for an offence punishable under Section 498 -A IPC. He has not filed the appeal because detention of accused during trial has been held as sufficient sentence of imprisonment.

(3.) IN view of the fact that judgment of conviction of accused for an offence punishable under Section 498 -A IPC has attained finality, we need not consider this aspect. Therefore, the crucial points for determination are: