BHIMAPPA HANUMANTHAPPA PUJAR Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and so also the learned Additional SPP.

(2.) THIS appeal is directed against the orders of the Second Fast Track Court in S. C. No. 13/99 dated 8 -4 -2005.

(3.) 7witnesses were examined apart from marking 8 documents. Ultimately the trial Court convicted the accused for offences punishable under Section 3, 4 and 6 of Dowry Prohibition Act and so also under Sec. 498 -A and 304 -B of IPC. Aggrieved by the same the present appeal is filed.