STATE Vs. CHANDRAKANTHA MOGERA

JUDGEMENT

(1.) THE State has preferred this appeal being aggrieved by the judgment and order of acquittal dated 30th September, 1995 passed by the Additional Munsiff and JMPC, Kundapur, for the offences punishable under Sections 498-A, 494 and 109 of the IPC.

(2.) THE brief facts of the case is On 20-4-1986 at Kaikini Village in Batkal Taluk the first respondent married P. W. 1 Sanku and after 8 days of the said marriage, the respondents began to harass P. W. 1 for getting more ornaments from her parents' house and also pushed her out of her house. The complainant has further stated that on 21-5-1989 at Yedthare of Byndoor Village, Kundapur Taluk accused 1 got married with another lady viz. , respondent 5-Sarojini at the instance of the respondents. As such p. W. 1 lodged the complaint for the said offence.

(3.) THE learned Magistrate referred this case under Section 156 (3) of the Cr. P. C. for investigation to CPI, Kundapur. He filed the charge-sheet after the investigation. As such the trial took place. In the said trial, P. Ws. 1 to 8 are examined and Exhs. P. 1 to P. 6a are marked for the prosecution and Exhs. D. 1 to D. 3 are marked for the defence. After the appreciation of the evidence, the learned Magistrate has acquitted the respondents.