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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL     APPEAL     NO.2030      OF     2008    

DHYAMAVVA & ORS.  APPELLANTS

                VERSUS

STATE OF KARNATAKA                           RESPONDENT

O     R     D     E     R   

1. This appeal is filed by the appellants against the judgment and  

order dated 24th July, 2008 in Criminal Appeal No.1504 of 2003,  

wherein the High Court has reversed the acquittal order of the trial  

court and convicted the appellants for 7 years Rigorous Imprisonment  

under Section 304-B of the Indian Penal Code (the ‘I.P.C.’  for  

short) and imposed a sentence of one year with fine of Rs.1000/-  

each for the offence punishable under Section 498-A of the I.P.C.,  

in default, one month Rigorous Imprisonment and further convicted  

the appellants for the offence punishable under Section 3 of the  

Dowry Prohibition Act (the ‘Act’  for short) for one year Rigorous  

Imprisonment and two months Rigorous Imprisonment under Section 4 of  

the Act.

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2. We have heard the learned counsel for the parties to the lis  

and perused the records of the case.

3. We are of the considered opinion that the appeal, having no  

merit, deserves to be dismissed and is dismissed.

 Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; OCTOBER 18, 2012