RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused No.1) was tried with accused 2 to 5 for offences punishable under Sections 498 -A and 306 read with Section 149 IPC. The learned Trial Judge has acquitted accused 2 to 5 and convicted accused No.1 for afore stated offences. Therefore, accused No.1 is before this Court.

(2.) I have heard Sri A.H.Bhagavan, learned counsel for accused and learned Government Advocate for State.

(3.) BEFORE adverting to reappreciation of evidence and submissions made at the Bar, it is necessary to state certain facts which are not in dispute. Accused No.1 is the son of accused No.3 Lakkegowda and accused No.4 Sannamma. Accused No.2 Topegowda is the elder brother of accused No.1. Accused No.5 Dayakshaini is stated to be the second wife of accused No.1.