BYRESHA S/O BORAPPAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for respondent-State.

(2.) As a very short question is involved in this case, at the time of hearing with regard to admission itself, the matter is heard on merits and disposed of.

(3.) The records disclose that the respondent Chikkanayakanahally police have laid a charge sheet against the petitioners-accused No. 1 to 3 before the trial Court i.e., on the file of Prl. Civil Judge & JMFC, Chikkanayakanahally for the offences punishable under Sections 498(A), 323, 504, 506 R/w 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act. The accused persons were tried by the trial Court after filing of charge sheet, secured the accused and framed charges against them. The accused persons pleaded not guilty, their answers were also recorded and thereafter, the prosecution led the evidence, examined 15 witnesses as PW1 to 15 and got marked 13 documents as Ex.P.1 to Ex.P.1 After appreciating the oral as well as documentary evidence on record, the trial Court recorded the judgment of acquittal under Section 248(1) of Cr.P.C. which has been challenged before the V Additional District and Sessions Judge, Tiptur in Crl.A.No.10015/2016.