SANTHOSH S/O MARUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the learned Government Pleader for the respondent.

(2.) THE appellant is in appeal challenging the judgment of the Court below, whereby the appellant has been convicted for the offences punishable under Sections 304B, 498A and 306 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC', for brevity) and Sections 3 and 4 of the Dowry Prohibition Act, 1961 (Hereinafter referred to as the 'DP Act', for brevity).

(3.) THE facts leading up this case are as follows: The appellant was the husband of one Lakshmi. They were married on 20.6.2005 at Sugnathana village, Basavakalyan Taluk, Bidar District. It is stated that on 29.11.2005, Lakshmi had allegedly consumed insecticide and it is claimed that the appellant had sought to rush her to a hospital in a hired vehicle along with other villagers, but she had succumbed on the way to the hospital and therefore her dead body was brought back to the village. The Police are said to have been informed of the incident and the Police had reached the spot and were investigating the cause of death. It is thereafter that the father of the deceased along with other witnesses, had come to the village of the appellant and thereafter had lodged a written complaint to the Police Sub -Inspector, who was at the spot. The Police Sub -Inspector is said to have returned to the Police Station and thereafter registered a case in Crime No. 106/2005 for the offence punishable under Section 304B read with Section 34 of the IPC.