STATE Vs. N DEVARAJ S/O NARAYANASWAMAPPA AND ORS

JUDGEMENT

(1.) The respondents (accused 1 to 4) were tried for offences punishable under Sections 498(A) and 506(B) IPC and offences punishable under Sections 3 and 4 of Dowry Prohibition Act. The learned Magistrate has acquitted the accused. Therefore, State is before this Court.

(2.) I have heard learned Government Advocate for State and learned counsel for respondents.

(3.) Before adverting to reappreciation of evidence and submissions made at the Bar, it is necessary to state certain facts which are not disputed.