The appellant (original accused 2 – A2) was tried along with his father Venkatray Narayan Anvekar (original accused 1 – A1) and his mother Smt. Vidyabai Venkatray Anvekar (original accused 3 ... – A3) for offences punishable under Page 2Sections 498-A, 304-B and 306 read with Section 34 of the Indian Penal Code (for short ‘the IPC’) and Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961 by the Sessions Judge, Fast Track Court-II at Karwar in Sessions Case No.59/02. By his judgment dated 30/03/2007 learned Sessions Judge acquitted all the accused. The State of Karnataka carried an appeal to the High Court of Karnataka, Circuit Bench at Dharwad from the said judgment. The High Court by the impugned judgment confirmed the acquittal of A1 and A3. The High Court, however, reversed the acquittal of the appellant and convicted him for the offences punishable under Sections 498-A and 306 of the IPC. For offence punishable under Section 306 of the IPC, the appellant was sentenced to imprisonment for five years and to pay fine of Rs.1,00,000/- and in default of payment of fine, to undergo further imprisonment for one year. For offence punishable under Section 498-A the appellant was sentenced to imprisonment for three years and to pay fine of Rs.10,000/- and in default of payment of fine, to undergo further imprisonment for six months. The substantive sentences were ordered to run concurrently. Fine amount was directed to be paid to the parents of deceased Girija. The appellant was acquitted of the other charges. Being aggrieved by the said judgment, the appellant has filed the present appeal.