STATE NELAMANGALA POLICE Vs. T E MAHESH S/O ERANNA

JUDGEMENT

(1.) BY the impugned judgment and order of the Fast Track Court -III, Bangalore Rural District, Bangalore, dated 26.6.2010 in SC.No.112/2009, the trial Court has convicted the accused for the offences punishable under Sections 304B and 498A of IPC and sentenced him accordingly.

(2.) ACCUSED was tried for the offences punishable under Sections 498A, 304B and 302 of IPC and Sections 3, 4 and 6 of Dowry Prohibition Act. This appeal is filed by the State praying for conviction of the accused for the offence punishable under Section 302 of IPC by modifying the order under which the accused is convicted.

(3.) IN order to prove its case the prosecution in all examined 13 witnesses and got marked 23 Exhibits and 7 Material objects. As aforementioned, the trial Court on evaluation of the material on record concluded that the accused has committed the offences punishable under Section 498A and 304B of IPC. The trial Court did not convict the accused for the offence punishable under Section 302 of IPC. Hence, this appeal is filed by the State seeking for conviction of the accused for the offence punishable under Section 302 of IPC.