YONUSAHAMAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/accused being aggrieved by the judgment of conviction and order of sentence passed by the learned IV Additional District and Sessions Judge, Dharwad (hereinafter referred to as the 'trial Court') in S.C.No.90/2016 dated 24.12.2016.

(2.) We have heard the learned counsel for the appellant and the learned Additional SPP for the respondent-State.

(3.) The facts of the case are that the father of the deceased filed a complaint alleging that the accused and the deceased were husband and wife and have begotten a son. On 23.03.2016 the deceased telephoned to her parents and intimated that the accused was suspecting her fidelity and had assaulted her and he was causing physical and mental harassment to her. She also informed that he has threatened that he would take away her life and in the meanwhile, on 24.03.2016, the accused telephoned to the sister of the deceased and intimated that his wife had died. Immediately when they came to the house, they saw the dead body of the deceased which was lying in the hall and there was nobody in the house and accordingly a complaint was registered.