STATE Vs. K THIMMARAJU

JUDGEMENT

(1.) THE State has challenged the judgment and order acquitting the respondents for the charge under Sections 3 and 4 of DP Act and under Section 306 read with Section 34 IPC on a trial held by the Sessions Judge, Tumkur.

(2.) ROOPASHREE , the daughter of Srinivasa (PW1) is the distant relative of respondents and she committed suicide on 30.06.2006 at 4.00 p.m. She was to marry the fist accused who is the son of respondents herein and as he did not agree to marry her and demanded Rs.5,00,000/ - as dowry, and the respondents are said to have supported accused No.1 with regard to demand of dowry and instigated not to marry Roopashree (deceased), they were arrayed as accused. Investigation was held by the police in respect of the complaint filed by PW1 for the offence under Sections 3 and 4 of DP Act and Section 306 read with Section 34 IPC. After investigation, chargesheet was laid.

(3.) HEARD the learned High Court Government Pleader and learned Counsel for the respondents.