REGENT COMPUTRONICS PVT. LTD.

AJIT SAVANT MAJAGVAI Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

BHAGAT RAM VS. STATE OF PUNJAB [FOLLOWED]
ERADU VS. STATE OF HYDERABAD [FOLLOWED]
SANWAT SINGH VS. STATE OF RAJASTHAN [FOLLOWED]
STATE OF UTTAR PRADESH VS. SAMMAN DASS [FOLLOWED]
SOHRAB S O BELI NAYATA VS. STATE OF MADHYA PRADESH [FOLLOWED]
EDIGA SANJANNA VS. STATE OF ANDHRA PRADESH [FOLLOWED]
HUKAM SINGH VS. STATE OF RAJASTHAN [FOLLOWED]
SATBIR SINGH AJIT SINGH HARBHAJAN SINGH VS. STATE OF PUNJAB [FOLLOWED]
STATE DELHI ADMINISTRATION VS. PALI RAM [RELIED ON]
GANESH BHAVAN PATEL VS. STATE OF MAHARASHTRA [FOLLOWED]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [FOLLOWED]
STATE OF UTTAR PRADESH VS. SUKHBASI [FOLLOWED]
CHANDRA KANTA DEBNATH VS. STATE OF TRIPURA [FOLLOWED]
BALWINDER SINGH ALIAS DALBIR SINGH VS. STATE OF PUNJAB [FOLLOWED]
AWADHESH VS. STATE OF MADHYA PRADESH [FOLLOWED]
ASHOK KUMAR CHATTERJEE VS. STATE OF MADHYA PRADESH [FOLLOWED]
PADALA VEERAREDDY VS. STATE OF ANDHRA PRADESH [FOLLOWED]
ANOKH SINGH VS. STATE OF PUNJAB [FOLLOWED]
STATE OF UTTAR PRADESH VS. ASHOK KUMAR SRIVASTAVA [FOLLOWED]
RAM KUMAR VS. STATE OF HARYANA [FOLLOWED]
GAJANAN AMRUT GAYKWAD VS. STATE OF MAHARASHTRA [FOLLOWED]
BETAL SINGH VS. STATE OF MADHYA PRADESH [APPROVED]

JUDGEMENT

(1.) Padmavathi, a housewife, in this case, has been strangulated to death, of all persons, by her husband, the appellant before us.

(2.) BATTLE OF SEXES has always been a battle of wits. Today it is denuded of its charms. It has degenerated into a WAR involving physical violence, torture, mental cruelty and murder of the female, including, pcicularly, the WIFE.

(3.) Social thinkers, philosophers, dramatists, poets and writers have eulogised the female species of the human race and have always used beautiful epithets to describe her temperament and personality and have not deviated from that path even while speaking of her odd behaviour, at times. Even in sarcasm, they have not crossed the literary limit and have adhered to a particular standard of nobility of language. Even when a member of her own species, Madame De Stael, remarked "I am glad that I am not a man; for then I should have to marry a woman", there was wit in it. When Shakespeare wrote, "Age cannot wither her; nor custom stale; Her infinite variety", there again was wit. Notwithstanding that these writers have cried hoarse for respect for "Woman", notwithstanding that Schiller said "Honour Women! They entwine and weave heavenly roses in our earthly life", and notwithstanding that Mahabharat mentioned her as the source of salvation, the crime against "woman" continues to rise and has, today undoubtedly, risen to alarming proportions.

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AJIT SAVANT MAJAGVAI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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