ARIFF S/O ALLABHAKSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offences punishable under Sections 498A and 306 IPC on a trial held by the Sessions Judge, Chitradurga.

(2.) The facts reveal that appellant is the husband of Seema Banu (the deceased). The marriage was held approximately about three years prior to the incident. It was a love marriage. Before the marriage, both the appellant and Seema Banu had been to Madhugiri without the knowledge of their parents. Later they were brought and the marriage was performed. Subsequent to the marriage, the appellant started ill-treating her and subjected her to cruelty and harassment insisting her to bring a sum of Rs.10,000/- from her parents. He was a Mason by profession and used to consume liquor, abuse and assault his wife and was not paying the wages earned for the maintenance of the family.

(3.) Heard Sri Dinesh Rao, learned counsel for the appellant and learned High Court Government Pleader for the respondent-State.