RANGANATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment dated 08.06.2011 passed in S.C.No.144/2009 on the file of Fast Track Court - III, Tumakuru has given rise to these three appeals. The learned Sessions Judge found accused guilty of the offences punishable under Sections 498-A, 304-B of IPC and Sections 3, 4 and 6 of Dowry Prohibition Act, and sentenced him for each of the offences. He has acquitted the accused of the offences punishable under Section 302, 201 IPC.

(2.) Accused has preferred the appeal 1269/2012 challenging the judgment in so far it relates to convicting and sentencing him for the offences punishable under Section 498-A, 304 B IPC and Sections 3, 4 and 6 of Dowry Prohibition Act.

(3.) The State has preferred two appeals. Appeal 1316/2012 is filed under Section 378 (1) of Cr.P.C. questioning the correctness of acquitting the accused of the offences punishable under Section 302, 201 IPC. In the appeal 1317/12, the State has questioned the inadequacy of the sentence imposed on the accused for the offences under Section 498-A, 304-B IPC and Section 3, 4 and 6 of Dowry Prohibition Act and has further prayed for imposing maximum sentence awardable for these offences. All these appeals are disposed of by a common judgment. The prosecution case in brief is as follows: