SATISH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) IN these two appeals, the judgment and order dated 26.08.2010 passed by the V Additional District and Sessions Judge, Mysuru, in S.C. No. 235/2006 has been challenged. By the said judgment and order, accused No. 1 has been convicted for the offence punishable under Section 498 -A of IPC and accused Nos. 1, 3, 4 and 6 to 11 have been acquitted for the offences punishable under Sections 3 and 4 of Dowry Prohibition Act, Section 304B of IPC and Section 5(b) and (d) of the Immoral Traffic (Prevention) Act, 1956 and accused Nos. 3, 4 and 6 to 11 have also been acquitted for the offences punishable under Section 498A of IPC.

(2.) CRL .A. No. 1019/2010 is preferred by appellant -accused No. 1 and Crl. A. No. 1322/2010 is preferred by the mother of the deceased -victim against the respondents State and other accused.

(3.) ON the basis of the inquest mahazar proceedings conducted by the Taluka Executive Magistrate as per Ex. P.7 so also on the basis of Exs. P.9 and P.10, a case was registered in Udayagiri Police Station crime No. 1/2006 for the offences punishable under Section 498 -A IPC, Sections 3 and 4 of Dowry Prohibition Act, Section 304B of IPC read with Section 5(b) and (d) of the Immoral Traffic (Prevention) Act, 1956 read with Section 34 of IPC and Section 306 of IPC. FIR was issued as per Ex. P.25.