STATE OF KARNATAKA Vs. G. VENKATESH

JUDGEMENT

(1.) THE learned trial Judge has acquitted respondent (hereinafter referred as 'accused') of offences punishable under sections 498A, 504 & 506 IPC. Therefore, State has filed this appeal. I have heard Sri B. Visweswaraiah, learned HCGP for State and perused the records.

(2.) THE first informant namely PW1 -S. Vasanthakumari had lodged first information against accused (husband) that he was subjecting her to cruelty in relation to dowry demand and he was also threatening her life.

(3.) IT is the defence of accused that PW1 married accused in the year 1995 by suppressing her previous marriage with M.T. Thomas. The accused had also filed a complaint against PW1 and others, including PW5 - Dr. N. Kumar that they had threatened accused. Thereafter, accused started living separately from PW 1.