GIRIMALLAPPA @ GIRIMALLA @ GIREPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this appeal the accused have challenged their conviction and sentence for the offence punishable under Section 302 read with Section 34 of IPC.

(2.) For the sake of convenience, the parties are referred to their rank before the Trial Court.

(3.) It is the case of the prosecution that accused are father and son and they were residing in the farm house situated within the jurisdiction of Indi police station. The granddaughter of brother of deceased Apparaya Lalaseri, by name Giremma @ Revamma was given in marriage to accused No.2 about 10 months prior to the date of the incident. After the marriage, she started living with the accused persons in their house. It is alleged that intending to perform the second marriage of accused No.2, accused No.1 started harassing and making allegations against his daughter-in-law Giremma @ Revamma and sent her back to her parents' house. In this regard, about 3-4 times, panchayat was held by the deceased in the presence of CWs.8, 11, 12, 17 to 20 and the accused persons were advised not to ill-treat Giremma @ Revamma or if they are unable to treat her properly in their house, at least accused No.2 should set up a separate residence for his wife and live with her, failing which, the deceased gave a threat that he is going to file a criminal complaint.