DHYAMAVVA Vs STATE OF KARNATAKA
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: Crl.A. No.-002030-002030 / 2008
Diary number: 29942 / 2008
Advocates: RAMESHWAR PRASAD GOYAL Vs
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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