KALLAPPA NARYANA MACHKUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal is preferred calling in question the judgment of conviction and order on sentence dated 13.02.2013 passed in Sessions case No.51/2012 by the Prl. Sessions Judge, Bidar.

(2.) Brief facts of the case are as under:

(3.) That on 6.12.2011 at 10:00 a.m. PW.15/father of the deceased had received a telephonic message regarding death of deceased in the house of the accused and rushed to the Sonapur village and found dead body with ligature mark on the neck. Therefore, FIS is lodged that due to the cruelty given by the accused and his relatives both physically and mentally and without tolerating the same she has taken extreme step ending her life by committing suicide. Accordingly based on the FIS, crime is registered for the offences punishable under Sections 498-A and 306 of IPC.