STATE BY KADUGODI POLICE STATION Vs. AMARANARAYANA SWAMY

JUDGEMENT

(1.) The appeal is directed against the judgment dated 19.06.2010 passed by the Presiding Officer, FTC-III, Bangalore Rural District, Bangalore in S.C.No.13/ 2010, acquitting the accused/respondent for the offence punishable under Sections 498A, 306 of IPC.

(2.) Heard the learned Government Pleader for the appellant State and learned counsel for the accused/respondent.

(3.) The criminal law was set into motion by lodging a complaint by one Smt. Channamma, aged 40 years, W/o. Kenchappa, No.178, 1st Cross, D.P. Muniyappa Compound, Devasandra, K.R.Pura, Bangalore. Her elder daughter is Gowramma. She was given in marriage 17 years prior to date of complaint to one Amarnarayana Swamy of Kannamangala. Gowramma begot three children through wedlock with Amarnarayana Swamy. The said Amaranarayana Swamy/ accused is said to have behind the money and pressurizing his wife very often to bring money.