Karnataka High Court
Prakash Pundalikadas Kondikoppa @ ... vs The State Of Karnataka By The Deputy on 15 March, 2011
Author: V.Jagannathan
Bench: V. Jagannathan
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 15Th DAY OF MARCH. 2011
BEFORE
THE HON'BLE MR. JUSTICE V. JAGANNATHAN
CRL.A. NO.592/2005
BETWEEN:
PRAKASH PUNDAUKADAS KONDIKOPPA
@ DANDIGADASA,
5/0 LATE PUNDALIKADASA, 37 YEARS,
KONDIKOPPA, NAVALGUND TALUK.
.APPELLANT
(BY SRLK.LPATIL, ADV.)
AND:
THE STATE OF KARNATAKA,
BY THE DEPUTY SUPERINTENDENT OF POLICE,
GADAG POLICE STATION, GADAG.
..RESPONDENT
(BY SRI.ANAND K.NAGALGIMATH, ADV.)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374 R/W SEC.376 CR.P.C. BY THE ADVOCATE FOR THE
APPELLANT/ACCUSED AGAINST THE JUDGEMENT
DT.23.03.2005 PASSED BY THE DIST. & S.J., GADAG, IN
S.C.NO.15/03 CONVICTING THE APPELLANT-ACCUSED
FOR THE OFFENCE P/U/S 498A OF IPC AND SENTENCING
HIM TO UNDERGO S.I. FOR 1 YEAR AND TO PAY FINE OF
RS.5,000/- I.D. TO UNDERGO IMPRISONMENT FOR 3
MONTHS.
THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGEMENT
This appeal is by the first accused in the trial Court in S.C.No. 115/2003. The thai Court acquitted the accused Nos. 2 and 3 and accused No.1 was convicted for the offence punishable under Section 498A of IPC sentencing him to undergo S.I. for one year and to pay a rme of ?5,000/-. AU the accused persons were acquitted in respect of the offences under Sections 304(B), 302 r/w Section 34 of IPC and Section 3 and 4 of the Dowry Prohibition Act.
2. The appellant therefore being aggrieved by his tmf conviction for the offence punishable under Section 498A this appeal and the main contention put forward by the appellant's counsel is that, the trial Court has committed an error in convicting the appellant in respect of Section 498A of IPC, despite recording the finding in favour of the accused in regard to the demand made by this appellant for motorcycle from the parents of his wife.
S The piosec tLtiOfl Is l• or 11 S ik ci is that. lilt .ippeilant birch' as rin 't d o 'u icc eisnn Ro'cpa •ui .'..ii.2ti' t1 .iiid i' i. U$sCj N'% -- ca. a airy tLi l)T(ithL Is .11 t1 ' 3' c'used \'' 1 f. 'ierej%e: '"wV W+th hunt iiitir. '.n OGMS.2002. 'hi1e she uas taken to the hospital uith the b'ii'• injurh s Tht omp1airt 1 'dgcd h the father f ilit deceasrd as pet lttP2. hcrein it tas alleged that. uon itter thc mat risgi- the dppeilar't he.rrm harassed his ' ife Roopa demanding mntoitcie aria th.h at the time of th.' inarringc. Z 1 CLt)flO. "as gi' c n as aoi n 'i'vl 5 OOu / oz th 0111%. tile a( uscd ha m c. opa , 1 deinaiid'n t tack and n flu , a t '. nuonid that set fire • c r a!' tlic KIvIC at hill U ih 4 (p('It, iii Lur •''i'le slit w. 2 Ott 'i a' l't 'ia ci 1 dt ' 11 fi) I •C r'--
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given the lx rn lit t doubt in resptu of th offcnce n ict
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Fcii the db(flt reasons the appeal is allowed and thy
or 'tin I ie *ppellart i espc. oth •1f i- .. rdei
Section 498A of IN is aCt asick and he is acquitted of h-
.)ftrtifl" also.
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