ABDUL HAMEED Vs. STATE

JUDGEMENT

(1.) THE petitioner has challenged his conviction and sentence for the offence punishable under Section 498(A) of Indian Penal Code on a trial held by J.M.F.C., Hubli and confirmed in Criminal Appeal No.179/2008 by the Sessions Judge, Dharwad.

(2.) SANS unnecessary details, the prosecution version unfolded during the trial is as under:-

(3.) IT is on 14.07.2005 at about 07:45 a.m., she claims that when the milk vendor asked for the price of the milk supplied, she refused to pay the amount to the milk vendor, she claims that her husband beat her and threatened to take her life. It is in these circumstances, that she approached the Police and submitted her complaint – Ex.P-1, on the facts stated above, which came to be registered.