STATE Vs. DAYANAND JAYAPPA DODDODDE AND OTHERS

JUDGEMENT

(1.) The State is before this Court in this appeal filed against the judgment dated 17.03.2012 passed in S.C. No.51/2010. The Court below by the judgment and order impugned, while acting under Sec. 235(1) of the Crimial P.C. has acquitted accused 1 to 5 after trial for the alleged offences punishable under Sections 498-A, 304-B, 306 read with Sec. 34 of Penal Code and Sections 3, 4 & 6 of the Dowry Prohibition Act.

(2.) Notice of this appeal had been ordered to the respondents. In that light, the appeal is admitted today and taken up for consideration.

(3.) The case of the prosecution is that the accused No. 1 Dayanand married the deceased Sridevi on 24.06.2005. The other accused are the brother and parents of the accused No.1. The further allegation based on the complaint is that at the time of the marriage, the accused demanded and received the Dowry amount of Rs.27,000.00 and 5 grams of gold. Thereafter, after the marriage there was repeated mental and physical torture and demand for dowry of Rs.50,000.00 from the parents of the deceased Sridevi. In that regard it is contended that due to the harassment meted out, the deceased Sridevi committed suicide on 30.09.2009 at about 4.00 a.m. The same is attributed to the cruelty and harassment caused by the accused for dowry and accordingly the accused were charged for the said offences. The accused stood trial.