Karnataka High Court
State Of Karnataka By Ulsoor Gate Women ... vs Hariprasad @ Raju S/O Late Ramanna on 16 February, 2012
Equivalent citations: 2012 CRI. L. J. (NOC) 361 (KAR.), 2012 (2) AIR KAR R 204, (2012) 2 HINDULR 232, (2012) 4 KCCR 3579, (2012) 3 ALLCRILR 786
Author: Jawad Rahim
Bench: Jawad Rahim
NO.IT1 COLONY ROAD
VIVEKNAGAR
BANGALORE -- 560 085 " 'T
[By Sri H C Hanumaiah 8Lt.Si'i.KSAA'Reddy,
for R1 to R3 -- Absent": -- serVe.d]V"r -- V
THIS APPEAL IS FILED" UNDER SEcT:oN._378(1) 8: (3) cR.P.c.
BY THE STATE P.P. FOR THE. .ST_A':fE sPRAY1Nc;'To GRANT LEAVE
To FILE AN APPEAL AGAINST THER---JUDo.EM,ENT*V_DT 04.05.2005
PASSED BY THE VI AcMM., B..ANoALoR.E iN.c.'c:i,---No. 14586/96 --
ACQUITTING THE RESPDNDENTS/ACCUSED 'FOR THE OFFENCES
P/U/SS 498--A AND 3204.0-R,/W. 34oF {PC AND-U=/SS 3, 4 AND 6 OF
DP. ACT AND to 'V ' . " .
THIS HEARING, THIS DAY, THE
COURT DELIVERED THE EoLLow1NG_:'-'"'
5;,L_.*r N T
The State .i_n;-- against the acquittal of the
xresponidenits --*--- Aaccusedfor the offences punishable under
read with section 34 of IPC and
sections 3,-4' 6 of Dowry Prohibition Act.
H N " A. 'Heard:
From the records, it is clear on the basis of
'complaint submitted by PW.1 -- Padmavathi against her
husband -- Hariprasad @ Raju arraigned as Accused No.1
and his mother Puttathayarnma and maternal Uncle
T-W'
IA
J
5
trial Judge and the trial court has thus acquittedthe
accused.
10. In fact, the trial court has acted on the,'v_Aev.idenc.e
pvw1Yu)rwv;3xvhu11bened uuacuufiiofthekyfinessgsrfiatl
they had given dowry. Exhibit,Pl_ whichhlwas to
show that motorcycle was deliveyred' to is also
not proved. In the found "evidence
insufficient to convict the and on
reappreciationyydi' is no merit
in the appeal:
ll. The:"*_ap'_pea1VV Acquittal of the
respondents '¥"accusedAi's_ affirmed.
Sd/- JUDGE