MICHAEL CUNHA,J. - (1.) This matter is listed for admission.
(2.) The State is on appeal against the impugned judgment and order dated 29.11.2016, passed by the 57th Additional City Civil And Sessions Judge, Mayo Hall Unit, Bengaluru in S.C.No.1464 of 2012, whereby the accused is acquitted of the offences punishable under Section-498(A) and 304(B) of IPC and Section-4 of D.P.Act.
(3.) The accused is the husband of the deceased. Their marriage was performed on 21.08.2006. The incident is stated to have taken place on 26.07.2012 in the rented house where the accused and the deceased are stated to have been residing together along with their two children, mother-in-law and brothers-in-law. On going through the impugned judgment, we noticed some apparent discrepancies. Hence, the records of the lower court were secured.;