K.M. SHIVAYOGI S/O SASTRY MARULAIAH, SASTRY MARULAIAH S/O NANJAIAH AND ONKARAMMA W/O SASTRY Vs. STATE OF KARNATAKA BY S.S.P. HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is by accused Nos. 1 to 3 against the judgment dated 23.4.2003 in S.C. No. 71/1999 on the file of the Principal District and Sessions Judge, Chikmagalur.

(2.) THE Police Inspector, Anti -Dowry Cell, COD, Bangalore, charge -sheeted accused for the offences punishable under Sections 498 -A, 304 -B and 306 r/w Section 34 IPC and further r/w Sections 3, 4 and 6 of Dowry Prohibition Act

(3.) ON 17.12.1998 PW1 father of the deceased had gone to jatra to a nearby village, he received information that his daughter has committed suicide at about 5.30 p.m. on 17.22.2998. PW1 rushed to the village and on 18. 12.1998 at about 1.00 a.m. he filed complaint alleging that the deceased committed suicide on account of harassment and demand of additional dowry by the accused. PW13 - Mohammed Saifulla, the Tahsildar, Kadur, went to the spot and conducted inquest and a spot, mahazar was drawn and a case was registered in Crime No. 79/1998. Body was sent to the Hospital. PW12 -Dr. Umesh, the Medical Officer at Kunkanadu P.H.C. performed autopsy and submitted a report as per Ex PI 1 PWs.15, 15 and 17 conducted the investigation in part. PW17 filed he charge -sheet.