GOWRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Hanumantharaya C.H. learned counsel for the petitioner and Sri. H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) This petition is filed under Sec. 438 of Cr.P.C. with the following prayer:

(3.) The petitioner is accused no.3 in C.C.No.3431//2022 on the file of Prl. Civil Judge & JMFC., Nelamangala. The petitioner is also charge sheeted for the offence punishable under Sec. 302 r/w Sec. 34 of IPC. The complainant - Sarojamma is the mother of the deceased lodged a complaint stating that the deceased was her daughter was married to the second accused and they have two children. Few days prior to the incident, there was a rift between the deceased and the accused persons in respect of matrimonial relationship and on the unfortunate day the accused no.1, who is the father-in-law of the deceased and accused no.2 being the husband of the deceased have tied the veil around the neck of the deceased and strangulated her and killed her and hanged the dead body to the rod of the window. Police after registering the case based on the complaint lodged by mother of the deceased investigated the matter and filed charge sheet. The petitioner has been shown as absconding accused.