ESWARACHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed by the accused challenging the judgment dated 10.06.2004 pas.sed by the Fast Track Court-1, Tumkur in S.C. No. 13/1999 in which the appellant has been convicted for the offences punishable under Sections 498-A and 306, IPC and sentenced to undergo R.I. for a period of 3 years and to pay a fine of Rs.500/- for the offence punishable under Section 498-A, IPC and further sentenced him to undergo R.I. for 3 years and to pay a fine of Rs. 1,000/- for the offence punishable under Section 306, IPC with default clauses.

(2.) THE case of the prosecution is that the appellant being the husband of the deceased Yashodamma washarassing and ill-treating the deceased and committing physical and mental cruelty under the influence of alcohol and being unable to tolerate the said ill-treatment, and harassment, Smt. Yashodamma committed suicide on 17.07.1998 at 4 p.m., in her bathroom and that the accused has abetted the said commission of suicide by his wife thereby, he is alleged to have committed offences under Sections 498-A and 306, IPC.

(3.) HEARD Sri Veerabhadraiah, learned Counsel for the appellant and Sri Vijaya Kumar Majage, learned HCGP for the respondent State.