STATE Vs. SIDDARAMU AND ORS.

JUDGEMENT

(1.) THE judgment and order dated 12.4.2012 passed by the Fast Track Court, Ramanagara in S.C. No. 99/2008, is called in question in this appeal by the state.

(2.) THE accused -respondents were tried for the offences punishable under Sections 498A, 302, 304 r/w. Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act. The trial Court acquitted accused No. 2 of all the offences with which she was charged. Accused No. 1 is also acquitted for the offences punishable under Sections 302, 304 r/w. Section 34 IPC and Section 3 and 4 of Dowry Prohibition Act. However, he is convicted for the offence punishable under Section 498A of IPC and is sentenced to undergo imprisonment for a period of three years.

(3.) IN order to prove its case, the prosecution in all examined 22 witnesses and got marked 22 Exhibits and two Material Objects. On behalf of the defence, two Exhibits were got marked. The trial Court as aforementioned, acquitted both the accused in respect of the offences with which they were charged. However, accused No. 1 is convicted for the offence punishable under Section 498A of IPC and he is sentenced to undergo imprisonment for a period of three years.