NAGARAJ K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard, Sri. N. Udaya Kumar, learned counsel who has appeared with NOC of earlier counsel and learned High Court Government Pleader for respondent. Perused the records available before this Court.

(2.) The factual matrix leading to the case is that the petitioners herein are arrayed as accused Nos.2, 3 and 4 in Crime.No.405/2022 registered by Rajagopal Nagar Police Station, for the offence punishable under Sec. 306 r/w Sec. 34 of IPC.

(3.) The case of the prosecution is that the complainant was working as a Handloom employee in Bengaluru and his parents are from Kodagu District. It is stated that around eight years back his brother Srinivas was married to Accused No.1 Sandhya and out of their wedlock they had a child aged about 6 1/2 years. The deceased Srinivas was working as a Medical representative and his wife Sandhya was working in a private company. It is contended in the complaint that there was a quarrel between the deceased Srinivas and accused No.1 Sandhya frequently for silly reasons and also for financial reasons and the accused No.1 used to assault and abuse the said Srinivas in front of father, mother and younger brother who are petitioners herein. They use to warn him that if he takes any steps to give any complaint then they will kill him. Therefore, Srinivas has not lodged any complaint in the police station. There was a panchayat between the two families in respect of husband and wife and elders had advised them to live their life peacefully.