SYED YAKUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the appellant Smt. Sumithra appearing amicus curiae, for the appellant, since the counsel for the appellant had consistently remained absent, and the learned State Public Prosecutor.

(2.) THIS appeal is filed by Accused No. 1 against his conviction for offences punishable under Sections 498A and 304B of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC, for brevity) and Section 3 of the Dowry Prohibition Act, 1961. The facts of the case as alleged by the prosecution are as follows:

(3.) IT is contended that the Trial Court has relied entirely on the testimonies of PW -8 the complainant, PW -13 Pyarejan, PW -15 Usman, PW -16 Hussain Khan, PW -21 Hasina and PW -22 Syed Phareeda Banu.