B N VIJAYAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) AGGRIEVED by the judgment of conviction and sentence dated 28th December 2001 passed by the Learned Sessions Judge, Mysore in S. C. No. 255/1996 holding the accused No. 1 and 2 guilty of the offences under Sections 498-A, 304-B IPC and Sections 3, 4 and 6 of the Dowry prohibition Act as well as holding the Accused No. 3 only guilty of the offence under Section 498-A IPC, the present two appeals are filed.

(2.) CRIMINAL Appeal No. 64/2002 is filed by the Accused No. 1 and 2. Criminal Appeal No. 63/2005 is filed by the Accused No. 3 separately. Since the common judgment and evidence in common is required to be considered or appreciated in both these appeals and counsel for the accused being common, we have taken up both the appeals together for consideration and dispose of the same by this common judgment.

(3.) THIS is yet another case of two young lives sacrificed and nipped at bud for the demonic culture of demand of dowry and resultant in cruelty and harassment in our society.