NATARAJU Vs. STATE BY CHELUR POLICE

JUDGEMENT

(1.) The appellant who was the sole accused in S.C.No.150/2013 before the II Addl.District and Sessions Judge, Tumkur, (for short 'the trial court') was the husband of one Suma daughter of Mylaraiah who died on 13.06.2013. Before the trial court, the appellant was charged with offences punishable Section 498-A IPC and Section 4 of the Dowry Prohibition Act (for short the 'D.P.Act') as well as under Section 302 IPC and in the alternative under Section 304-B IPC towards the death of his wife Suma.

(2.) By the impugned judgment, the trial court convicted the appellant for the offences punishable under Sections 498- A and 302 of IPC and Section 4 of the D.P. Act.

(3.) Accordingly, the trial court sentenced the appellant to undergo R.I. for a period of two years and to pay fine of Rs.20,000/- and upon default, to undergo R.I. for a further period of two months for the offence punishable under Section 498-A of I.P.C. So also, the trial court sentenced the appellant to undergo R.I. for a period of one year and to pay a fine of Rs.5,000/- and upon default, to undergo R.I. for a further period of two months for the offence punishable under Section 4 of the D.P. Act. Further, trial Court also sentenced appellant to undergo imprisonment for life and also to pay fine of Rs. 1 Lakh and upon default, to undergo R.I. for a period of two years for the offence punishable under Section 302 of IPC.