KHAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused is before this Court challenging the legality and correctness of the judgment passed by the I Addl. District and Sessions Judge, Ballari, in S.C.No.62/2014 dated 12.05.2016.

(2.) We have heard Sri J.Basavaraj, learned counsel appearing for the appellant/accused and Sri V.M.Banakar, learned Additional State Public Prosecutor, appearing for the State.

(3.) The story as narrated by the prosecution in brief is that the marriage of the accused and the deceased took place about 12 years prior to the incident. They lived happily for about two years. Thereafter, the accused started ill-treating and harassing the deceased and he was addicted to bad vices and used to drink the liquor. In that light, he used to force his wife/the deceased to pay amount for the purpose of purchasing the liquor and he also used to assault her. Many a times he had been advised by the parents of the deceased and the elders but he did not heed to the advice. The parents of the deceased advised that one or the other day, her life will come to an end. It is further stated that about two months prior to the incident, the deceased had obtained loan from Sthri Shakthi Group and on 04.06.2014 at 7 p.m., accused asked the deceased to pay the amount for his habits and picked up a quarrel. But, when the deceased refused to give the amount, at that time accused assaulted her with a iron bar on her head and as a result of the same, she suffered grievous bleeding injuries and she died on the spot. After receipt of the information by the complainant over the phone, he came and noticed the injuries over the body of the deceased and thereafter, he has filed the complaint. On the basis of the complaint, a case has been registered in Cr.No.114/2014. Thereafter, after investigation, charge-sheet came to be filed.