STATE OF KARNATAKA Vs. NARASIMHAMURTHY

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of both the parties, it is taken up for final disposal. Respondent No.2, who is accused No.2 before the trial court expired and therefore, proceedings as against respondent No.2 is already abated.

(2.) The appellant-State has preferred this appeal being aggrieved by the judgment and order of acquittal dated 25.8.2014 passed by the FTC-III, Bengaluru Rural District, Bengaluru in S.C.158/2012.

(3.) The brief case of the prosecution before the court below is that accused No.1, the husband of deceased Ramya, daughter of CW-1, Chikkaswamy s/o Chikkegoweda had loved and married the deceased during the year 2009 and thereafter accused Nos.1 and 2 subjected her to cruelty both physically and mentally till her death i.e., 8.1.2012 and thereby both the accused have committed offences punishable under Section 498A read with Section 34 of IPC.