BASAVARAJU ALIAS KUMBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CONVICTED accused is in appeal against his conviction for the offence punishable under Sections 498-A and 306, I.P.C.

(2.) HEARD Sri Sudarshan for the appellant and Sri Raja Subrahmanya Bhat, HCGP, representing the respondent- State.

(3.) ON 6.12.2002 while at home, Nagamma hanged herself to death. Report in this regard was lodged by her mother-Nagamma (PW1) on which investigation commenced. Inquest was drawn in the presence of witnesses regarding injuries found on the person of the deceased, indicating she was subjected to violence before her death. As PW1-Nagamma had, in her report, alleged illegal demand for dowry raised by the appellant and his relatives, the I.O. raised charge for the offences punishable under Sections 3, 4 and 6 of the Dowry Prohibition Act as also Section 498-A and 304-B, I.P.C.