SHANKARE GOWDA, S/O. CHIKKEGOWDA, SMT. PREMAMMA, W/O. SHANKARE GOWDA, PRAKASH @ DODDASWAMY, MAJOR, S/O. SHANKARE GOWDA AND VANAJAKSHI, MAJOR, D/O. SHANKARE GOWDA, W/O. OF SHIVANNA Vs. STATE OF KARNATAKA REPRESENTED BY STATE PUBLIC PROSECUTOR@RES

JUDGEMENT

(1.) THE facts reveal that the complainant is the father of Laxmi (deceased) and her marriage was performed with Rajanikant, the son of Petitioner No. 1 and 2. At the time of marriage an amount of Rs. 1,50,000/ - and ISO grams of gold ornaments were given along with a Hera honda Motorcycle. They led happy married life for some time and had a daughter from their wedlock, The husband of the deceased Laxmi was consuming liquor and used to ill -treat his wife and assault her, insisting her to bring more money from her parents. It is also alleged that the Petitioners also subjected the deceased to cruelty and harassment. It is on B/11/2010 at about 10.00 a.m. when the complainant came to know the death of the deceased by hanging, she went to the house of husband of deceased Laxmi and saw the dead body lying on the ground. It is under these circumstances the complaint came to be filed against the husband of the deceased and also Petitioners for the offences punishable Under Section 143, 498A, 306 r/w, 149 IPC.

(2.) THE Petitioners submit that they are innocent and they have not committed any crime alleged against them.

(3.) SO far as the Petitioner Nos. 1 and 2 are concerned they are aged about 65 and 55 years and they are parents -in -law of Laxmi (deceased). The Petitioner No. 3 and 4 are the son and daughter respectively of Petitioner Nos. 1 and 2.