STATE OF KARNATAKA Vs. K S MANJUNATHACHARI

JUDGEMENT

(1.) This case is poignant (sic) with tragedy. It is a sad saga of a young girl who met her cruel fate within hardly six months of her marriage.

(2.) A-1 was married to a young lady by name Bharathi. A-2 and A-3 are the parents of A-1. All the accused were charge-sheeted for the offences under sections 302, 201, 203, 498-A, 304-B read with Section 34, IPC and under section 3, 4 and 6 of the Dowry Prohibition Act read with Section 34, IPC. The Trial Court acquitted A-2 and A-3 the parents of A-1 of all the charges. While acquitting A-1 of the serious charges under sections 302 and 304-B, IPC the Trial Court convicted A-1 for an offence punishable under section 498-A, IPC and sentenced A-1 for a period of three years R.I. and to pay a fine of Rs. 2000/- in default to undergo R.I. for three months.

(3.) The State has preferred Criminal Appeal No. 868/1995 against the acquittal of the accused. The accused No. 1 has preferred Criminal Appeal No. 125/1995 against his conviction. Both the appeals are heard together and a common order is passed.