Arijit Pasayat, J. - (1.) Heard.
(2.) Challenge in this appeal is to the judgment of a learned single Judge at Karnataka High Court upholding the conviction of the appellants for offences punishable under Sections 498-A and 306 read with Section 34 of the Indian Penal Code, 1860 (in short IPC). Learned Principal Sessions Judge, Bijapur had directed acquittal of the five accused persons. A-1 is the father-in-law, A-2 is the mother-in-law, A-3 is husband, A-4 is the brother-in-law and A-5 is the sister-in-law of Sharada (hereinafter referred to as the deceased).
(3.) It was the prosecution version that because of the cruelty, the deceased committed suicide by jumping into the well. The Trial Court on consideration of the evidence on record came to hold that accusations have not been established. An appeal was filed by the State under Section 378(1) and (3) of the Code of Criminal Procedure, 1973 (in short the Code). The High Court set aside the impugned judgment of the Trial Court and recorded conviction in terms of Sections 498-A and 306 read with Section 34 of the IPC.;