STATE OF KARNATAKA Vs. SHOUKAT ALI AND ORS.

JUDGEMENT

(1.) BY judgment and order dated 28.02.2011 in S.C. No. 288/2006 on the file of the Fast Track Court -XVI, Bengaluru City, all accused Nos. 1 to 6 have been acquitted of the charges levelled against them for the offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act and Sections 498 -A, 302 r/w Section 34 of IPC. Therefore, the State has preferred this appeal.

(2.) THE facts which gave rise to this appeal in a nutshell are as under:

(3.) LEARNED Government Pleader would submit that though there was clinching evidence placed on record by the prosecution particularly two consistent dying declarations of the deceased recorded by the Special Tahsildar, the learned Sessions Judge by assigning some untenable reasons acquitted all the accused and therefore, he has sought to set aside the judgment of acquittal and to convict all the accused for the offences with which they were charged.