STATE Vs. NAVEEN KUMAR

JUDGEMENT

(1.) Aggrieved by the judgment of acquittal recorded by the Fast Track Court & Sessions Judge, Bangalore City, FTC No. VI, in SC No. 516/2004 dated 28.4.2010, the first informant by name Smt. Ratna-PW13 (complainant) has preferred Crl. Appeal No. 597/2010. So also, the State has preferred an appeal against the same judgment of acquittal in Criminal Appeal No. 1326/2010.

(2.) The Trial Court has tried the respondents herein who are arrayed as Accused Nos. 1 to 5 for the offence punishable under Sections 498A, 304B, 302 of IPC, also under Section 3 & 4 of the Dowry Prohibition Act read with Section 34 of IPC and ultimately found that the accused found not guilty of the aforesaid offences and consequently, acquitted them.

(3.) The brief factual matrix that emanate from the records are that: