CHANDRA SHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by the conviction under Section 498-A I.P.C., appellant-husband of the deceased-Radha has preferred this appeal.

(2.) Marriage of the appellant and the deceased-Radha was performed on 16th May, 1991. Radha died on 27th December, 1992 on account of consumption of over-doze of the tablet. On the complaint lodged by PW-1, father of the deceased, a case was registered under Sections 304-B and 498-A I.P.C. and Sections 3, 4 and 6 of Dowry Prohibition Act 1961. The trial court acquitted the appellant-husband and also parents-in-law and brothers-in-law of the deceased for the offence punishable under Sections 304-B, 498-A I.P.C. and Sections 3, 4 and 6 of the Dowry Prohibition Act.

(3.) In the appeal preferred by the State, the High Court confirmed the acquittal of the appellant under Sections 304-B I.P.C. and Sections 3 and 4 of the Dowry Prohibition Act and other accused under the above sections including Section 498-A I.P.C. However, the High Court has reversed the order of acquittal of the appellant under Section 498-A I.P.C. and sentenced him to undergo rigorous imprisonment for two years.