SRI LOKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the judgment dated 3.12.2004 passed by the fast Track Court, Bangalore city, convicting the appellants of the offence under Section 498A and 306 IPC and sentencing each of them tip undergo rigorous imprisonment for two years and to pay a fine of L 2,000/- for the offence under Section 498A IPC and further sentencing them to undergo rigorous imprisonment for a period of 3 years and to pay a tine of L 3,000/- each for the offence under Section 306 IPC with default clauses.

(2.) The case of the prosecution as made out from the papers is that the deceased Pushpa had married to A1 Lokesh and after the marriage which was celebrated on 4.2.1999 in Bangalore, the accused are alleged to have meted out ill-treatment, and harassment to the deceased while she was living as the wife of A1 in House No, 41. 11th cross, Cubbonpet, Bangalore, thereby they are alleged to have committed an offence under Section 498A IPC.

(3.) It is further alleged that being unable to tolerate the ill-treatment and harassment meted out to the deceased which bus resulted in instigation of deceased to Commit the suicide and consequently on 8.6.2000 she has committed suicide by hanging herself in the house of the accused thereby they are held to he responsible for the commission of suicide of the deceased and hence, they are charged for the offence under Section 300 IPC.