GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed challenging the order passed by the trial Court in S.C.No.285/2006 dated 5.9.2013 insofar as it relates to framing of charge against the petitioners for the offence punishable Section 306 of IPC.

(2.) Heard learned counsel for the petitioner and learned HCGP for Respondent No.1 State inclusive of counsel for Respondent No.2

(3.) The factual matrix of the petition is as under: Petitioners are arraigned as Accused No.1 to 3 in S.C.No.285/2006. It is transpired in the complaint that Accused No.3 J-Ramesh said to have married one Smt.Latha, daughter of Smt.Susheelamma, who is the complainant. Accused Nos.1 and 2 are parents of Accused No.1. The marriage took place on 17.11.2005 at Bangalore as per the customs prevailed in their society. Subsequent to marriage deceased Latha had been to her matrimonial house to lead happy marital life. It is alleged in the complaint that she stayed at the marital home for about a week or so. During her stay in the matrimonial house, it is alleged that accused persons subjected deceased Latha to cruelty and harassment and even at the time of the marriage, the family members of the deceased had given Rs.30,000/- dowry and gold jewelries. After marriage, the spouses had cordial relationship for some days and thereafter, accused No.3 went to his job at Vishakapatnam. Further, it is alleged that during the stay of the deceased in her in-laws house, after her husband went to the job, even for small mistakes of the deceased, Accused Nos.1 and 2 were abusing her stating that she does not know cooking and were not allowing her to call her parents on phone and also threatened to kick her and oust her from their house.