JEEVAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused is seeking intervention of this Court in the judgment of conviction and order of sentence passed by the Additional District and Sessions Judge, Bidar sitting at Bhalki in S.C.No.152/2011 dated 12.07.2013.

(2.) We have heard the learned counsel Sri Birdar Viranagouda for the appellant-accused who has been appointed from Legal Services Committee of the High Court and also the learned Additional State Public Prosecutor Sri Prakash Yeli for the respondent - State.

(3.) The case of the prosecution in brief is that the deceased got married with the accused. Accused was addicted to consuming alcohol and was not earning and used to spend the money on drinking by taking the money from the deceased. Accused used to ill-treat and harass the deceased everyday.