STATE OF KARNATAKA Vs. SHAMEER PASHA

JUDGEMENT

(1.) Appeal is directed against the judgment dated 28.6.2010 passed in S.C. No.137/2008 by the Principal Sessions Judge, Shivamogga, wherein accused persons were acquitted for the offences punishable under Section 498A and 306 read with Section 34 IPC.

(2.) Aggrieved by the acquittal of the accused, State has preferred this appeal.

(3.) Basically, case was registered for the offence under Section 498A r/w 34 IPC against Shameer Pasha, Mamthaz begaum and others. This case was on the basis of the complaint lodged by one Fyroz Khan said to be the elder brother of Jabeena.