- (1.)THIS is an appeal against acquittal preferred by the State.
(2.)THE respondents-accused have been acquitted for offences under Ss. 3, 4, 6 (2) of the Dowry Prohibition Act and under Ss. 498-A and 304-B, I. P. C. The State being aggrieved by the judgment passed by the XXIInd Addl. Sessions Judge, Bangalore City in S. C. No. 199/1993 has preferred this appeal.
(3.)DECEASED-SHANTAMMA was given in marriage to the first accused. A-2 is the father of A-1 and A-3 is the mother of A-1.
;