DEEPAK KUMAR Vs. RATHANLAL

JUDGEMENT

(1.) Present appeal is filed under Sec. 454(1) of Crimial P.C. challenging that portion of the judgment, which relates to the final disposal of M.Os. 1 to 11 and 22 to 41 passed by the learned Presiding Officer, Fast Track Court-V, Bengaluru, in Sessions Case No. 7/2003.

(2.) Appellant No. 1 was the first accused in the Session Case No. 7/2003. Appellants Nos. 2 and 3 are the children born to the deceased wife Radha and the 1st appellant. Charge sheet had been filed against the first petitioner herein and his parents and brother for the offences punishable under Sections 498A, 304B, 302, 306, 201 r/w. 34 of Penal Code and Sections 3 and 4 of the Dowry Prohibition Act. All the accused have been acquitted by a considered judgment passed in S.C. No. 7/2003 on 21.01.2010.

(3.) Being aggrieved by the said judgment of acquittal, the State of Karnataka, represented by Sanjayanagar Police Station, had filed an appeal before this Court in terms of Sec. 378(1) & (3) of Crimial P.C. and the said appeal in Criminal Appeal No. 623/2010 is dismissed after confirming the Judgment of acquittal passed against the accused.