NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-accused challenging the judgment of conviction and order of sentence passed by the District and Sessions Judge, Koppal (herein after referred to as the trial court), in Sessions Case No.44/2014 dated 07.05.2014.

(2.) We have heard the learned counsel Smt. Anuradha Deshpande, the Panel Advocate, Legal Services Committee, High Court of Karnataka, Dharwad Bench, Dharwad for the appellant and the learned Additional S.P.P. Sri V.M. Banakar for the respondentState.

(3.) The genesis of the complaint is that the complainant-wife of the accused got married him about one year back and started residing with her father-inlaw, mother-in-law and brother-in-law. About four days prior to the incident, her mother-in-law and brother-inlaw had been to B-Hosahalli village to meet their relatives. Accused used to pick up quarrel with the deceased and he used to insist him to leave the house as he wanted to reside with the complainant alone and he used to threaten him to take away his life.