THE STATE OF KARNATAKA Vs. RAGHAVENDRA AND ORS.

JUDGEMENT

(1.) The judgment and order of acquittal dated 4.2.2012 passed by the Fast Track Court (Sessions), Bangalore City in S.C. No. 952/2011 is called in question in this appeal by the State.

(2.) Case of the prosecution in brief is that, the marriage of the victim (PW.1) and accused No. 1 took place on 27.2.2009 at Yadava Kalyanamantap, Bangalore; at the time of marriage, the accused demanded cash of Rs.1,00,000/ - (Rupees One Lakh only) apart from gold ornaments; they also demanded gold ornaments to be given to the bridegroom. PW.2 being the uncle and PW.3 being the father of Aruna (PW.1) provided dowry as well as gold ornaments to both bide and bridegroom; after the marriage, PW.1 was residing with the accused at J.P. Nagar, Bangalore; accused Nos. 2 and 3 are the parents of accused No. 1 whereas accused No. 4 is the married sister of accused No. 1 and accused No. 5 was aged about 80 years and she is the grand mother of accused No. 1.

(3.) The First Information in this case came to be lodged by PW.1 as per Ex. P1, which came to be registered in Crime No. 598/2010 by PW.10 - ASI of J.P. Nagar Police Station. PW.12 - PSI of J.P. Nagar Police Station has completed the investigation and laid the charge sheet against the accused.