STATE Vs. A ANNAMALAI

JUDGEMENT

(1.) The State has filed this appeal challenging the Judgment and Order, acquitting the respondents/accused for the charge under Sections 498 and 306 IPC., on a trial held by the Fast Track Court, Bangalore City.

(2.) The facts reveal that Selvi [deceased] married appellant No.5 [accused No.5] on 04.02.2004. At the time of her marriage, gold ornaments were said to have been given. She led happy married life with her husband for about 2 months and subsequently, the accused alleging that if accused No.5 was married to some other girl, he could have given more gold, money and more articles, subjected Selvi [deceased] to cruelty and harassment and she was complaining the act of cruelty and harassment to her mother-P.W.1- Kuppamma. It is also alleged that the parents-inlaw and sisters of accused No.5 were subjecting the deceased to physical cruelty and harassment even her husband had left the house two days prior to the death of his wife-Selvi [deceased]. In the night of 30.06.2004, Selvi committed suicide by hanging herself to the roof in her house. On the next day, P.W.1 and others saw the dead body and a complaint came to be filed by P.W.1. The complaint was registered.

(3.) I have heard learned High Court Government Pleader and also learned counsel for the respondents.