STATE BY CHICKPET Vs. S. RAGHAVENDRA RAJU

JUDGEMENT

(1.) This is the State's appeal against the order of acquittal dated 18-1-2010 passed by the XIII Fast Track Court, Bangalore in S.C. No. 688 of 2006. The appellant charge-sheeted respondents-accused in Crime No. 131 of 2006 of their Police Station for the offences punishable under Sections 498-A, 307 and 328 read with Sec. 34 of Indian Penal Code, 1860 and Sections 3 and 4 of Dowry Prohibition Act, 1961 on the basis of the complaint filed by P.W. 1 at Ex. P. 1.

(2.) The case of the prosecution in brief is as follows :

(3.) On filing the charge-sheet, the case was committed to the XIII Fast Track Court, Bangalore by complying Sec. 207 of Criminal Procedure Code, 1973. The Trial Court summoned the accused and after hearing framed following charges: