SHILPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence passed by the Court of I-Addl. District and Sessions Judge, Bagalkot to sit at Jamakhandi (for short the Trial Court ) in S.C. No.17/2017, dated 11th January 2018, whereby the Trial Court held conviction for the offences punishable under Sections 302, 201 read with Section 34 of IPC. It is further held that both the accused i.e., accused Nos.1 and 2 are sentenced to undergo imprisonment for the life and shall pay fine of Rs.50,000/- each for the offence punishable under Section 302 read with Section 34 of IPC and also sentenced to undergo imprisonment for seven years and shall pay fine of Rs.25,000/- each for the offence punishable under Section 201 read with Section 34 of IPC. The same has been challenged under this appeal by urging various grounds and also seeking for allowing of the appeal by setting aside the judgment of conviction and order of sentence rendered by the Trial Court against the accused.

(2.) The factual matrix of the appeal that transpired in the case of the prosecution is that the complainant Tungamma Yallappa Meharwade, who is none other than the mother of the deceased Vivek Meharwade. The marriage of her son Vivek was performed with one Shilpa D/o.Vittal Habib of Hubballi on 12.04.2004 as per the customs prevailed in their society. Subsequent to the marriage, they led happy marital life at Harihar and blessed with two children namely Rakshita and Abhishek, who are now aged about 11 years and 10 years respectively. About ten years back, the complainant s husband Yallappa came to Mudhol and started oil business. Later, the complainant, her son Vivek and daughter-in-law Shilpa, who is arraigned as accused No.1 came to Mudhol and started residing there. In the year 2014, the husband of the complainant - Yallappa died due to heart-attack. The son of the complainant namely Vivek and his wife Shilpa, who is none other than the daughter-in-law of the complainant were looking after the oil shop, which is situated at Mudhol. The daughter-in-law Shilpa used to assault her husband namely Vivek and used to torture him and insisted him to send his mother i.e., the complainant Tungamma from home. Accordingly, the complainant returned to Davanagere with a fond of hope that her son Vivek and also his wife Shilpa will live happily.

(3.) It is further stated that the daughter-in-law of the complainant i.e, accused No.1 Shilpa is moving freely with the neighboring shop owner namely Shri Mahadev resident of Mudhol and also another person by name Shri Ramanna, working in their shop. The said fact is within the knowledge of her son Vivek. Her daughter-inlaw namely Shilpa engaged the said Ramanna in her shop to look after the affairs and directed her husband to work in other shop and the complainant asked her not to do so and remove said Ramanna, but her daughter-in-law not heeded her advice and she used to go to Belagavi and Vijayapur frequently.