STATE OF KARNATAKA Vs. NANJUNDASWAMY

JUDGEMENT

(1.) THE respondents (hereinafter referred as 'accused 1 & 2') were tried for offences punishable under sections 498A & 323 r/w 34 IPC and also for offences punishable under section 3 & 4 of the Dowry Prohibition Act, 1961 (for short, 'the D.P.Act'). The learned trial Judge has acquitted accused 1 & 2 of aforestated offences. Therefore, State has filed this appeal.

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

(3.) IT is the case of prosecution that accused No.1 - Nanjundaswamy married PW1 -K.G.Yogamba on 01.06.1997. After marriage, PW1 was living happily in the house of accused 1 and 2 for a period of two years. Thereafter, accused 1 and 2 started ill -treating and harassing PW1 for not begetting a child. They were also harassing PW1 to bring a sum of Rs.1,00,000/ - as additional dowry from her parental house. Accused No.1 is the son of accused No.2. PW2 - K.M.Guruswamy and PW3 -Shantharathna are the parents of PW1.