SUMITRAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 to 4 are before this Court seeking to be enlarged on anticipatory bail in the event of their arrest in Crime No.111 of 2019 of Yelburga Police Station for the offence punishable under Section 306 read with Section 34 of IPC.

(2.) The case of the prosecution is that the brother-in-law of accused No.1 had filed a complaint alleging that himself and husband of accused No.1 were brothers and they separated about 30 years back and residing separately. About 15 years back, the said Basappa died leaving behind his wife and three children, who are arraigned as accused Nos.2 to 4.

(3.) It is alleged that since last 15 years, the accused have been quarreling with the complainant alleging that there was no equal partition in the family property, they are entitled to a larger share in the properties and on this ground they have been mistreating and harassing the wife of the complainant alleging that it is because of her that there have been serious family problems and quarrels, they made allegations against the deceased wife of the complainant that she is an unauspicious women. Whenever she used to pass through the house of the accused, she was ill-treated, abused and insults were thrown at her.