ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and the learned State Public Prosecutor.

(2.) THE present appeal is filed against conviction of appellant No. 1 who was accused No. 1, for the offence punishable under Sections 304B, 498A Indian Penal Code, 1860 (hereinafter referred to as "IPC" for brevity) and Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961 (hereinafter referred to as "the DP Act" for brevity) and for the offence punishable under Section 498A IPC and Section 4 of the DP Act, insofar as accused No. 2 - appellant No. 2 is concerned. Since accused No. 3 had died during the pendency of this proceedings, the appeal filed against the said accused stands abates. Insofar as accused No. 4 is concerned, she has been convicted for the offence punishable under Section 4 of the DP Act.

(3.) WHETHER the prosecution proves that accused - 1 being the husband of Renuka having married her on 19.6.2005 and accused - 2 to 4 being the relatives of accused - 1 have taken dowry from the parents of Renuka at the time of marriage negotiation of accused -1 and also taken dowry after marriage. So, punishable under sec. 3 of the D.P. Act r/w sec. 34 of the IPC?