VASANT @ GIRISH AKBARASAB SANAVALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal arises from the judgment and order passed by the High Court of Karnataka, Dharwad Bench in Criminal Appeal No. 100168 of 2016 dtd. 6/10/2020 by which the High Court allowed the appeal filed by the State of Karnataka and thereby quashed and set aside the judgment and order passed by the VIth Additional District & Sessions Judge, Belagavi in S.C. No. 151 of 2013 acquitting the appellants herein of the offence punishable under Ss. 498A, 302 and 504 read with Sec. 34 respectively of the Indian Penal Code, 1860 (for short "the IPC") and Ss. 3 and 4 respectively of the Dowry Prohibition Act, 1961.

(2.) It is the case of the prosecution that the deceased named Geetha was married to the appellant no.1 herein viz. Vasant @ Girish Akbarasab Sanavale past 8 years from the date of the incident. In the wedlock three children were born. It is alleged that after a period of one year from the date of marriage the husband and his family members started harassing the deceased. The deceased was being harassed for dowry and in connection with the domestic house hold work.

(3.) On the date of the incident at around 8.00 p.m. while the deceased was at her matrimonial home, her mother-in-law i.e. the appellant no.2 herein is alleged to have poured kerosene on her body and set her on fire. The deceased suffered extensive burn injuries.