ANAND S/O. ELIAS KALLU Vs. STATE OF KARNATAKA, BY MAHILA POLICE, HUBLI-DHARWAD REP. BY STATE PUBLIC PROSECUTOR, CIRCUIT BENCH, DHARWAD

JUDGEMENT

(1.) PETITIONER , who is in judicial custody, being accused of committing murder of his wife by pouring kerosene and setting fire to her, seeks bail. The prosecution has opposed it. Heard both sides.

(2.) CASE papers reveal, petitioner was married to Seema about 10 years ago and they lived together. It is alleged Smt. Sarojini Bentik Joseph lodged a report before Mahila Police Hubli - Dharwad, reporting that her daughter Seema was married to the petitioner, who treated her cruelly making her life miserable. Not satisfied with torturous act he indulged in pouring kerosene on her on the afternoon of 28.02.2012 at 4.30 PM and set her to fire. Consequent to which she suffered burn injuries and was admitted to KIMS Hospital, Hubli. Though treatment was given but she could not survive and died.

(3.) PROSECUTION does not relay on it but relies on the statement said to have been given by deceased herself during treatment before Inspector of Police directly indicting the petitioner as assailant. In the statement recorded by Police there is narration of incident clearly describing overt acts of petitioner in pouring kerosene on her and setting fire.