MANJUNATH Vs. STATE BY HASSAN CITY POLICE STATIO

JUDGEMENT

(1.) Challenging judgment dtd. 1/8/2018 passed by V Addl. District and Sessions Judge, Hassan, in Crl.A.no.20/2016 confirming judgment of conviction and order of sentence dtd. 7/1/2016 passed by II Addl. Senior Civil Judge and JMFC, Hassan, in C.C.no.60/2007, this revision petition is filed.

(2.) Sri KR Lingaraju, learned counsel for petitioner submitted revision petition was by accused no.1 against concurrent findings convicting him for offence punishable under Sec. 498-A of Indian Penal Code, 1872, ('IPC', for short) and sentencing him to undergo simple imprisonment for two years with fine of Rs.5,000.00 and in default to pay fine amount, to undergo further period of simple imprisonment for 30 days. Likewise, for offence under Sec. 3 of Dowry Prohibition Act ('DPA' for short), he was sentenced to undergo simple imprisonment for three years with fine of Rs.3,00,000.00 and in default to pay fine, to undergo further imprisonment for six months. And for offence punishable under Sec. 4 of DPA, to undergo simple imprisonment for 30 days with fine of Rs.5,000.00 and in default to pay fine amount to undergo further imprisonment for 30 days.

(3.) It was submitted, prosecution case was based on a complaint filed by Marimallegowda (PW.1), father of Lathakumari (PW.2). It was alleged that PW.2 married accused no.1 ('A1', for short) on 22/8/2004 and accused no.2 and 3 were his parents; while accused no.4 and 5 were his sisters. It was alleged, at time of marriage, cash of Rs.1,00,000.00 and 120 gms. of gold ornaments were given to A1. And after marriage, PW.2 was residing with A1, at Bhadravati.