PANDURANGA B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the Judgment dated 27.08.2011 passed by the Fast Track Court-III at Hospet in SC No.145/2008 convicting the appellant for the offences under Section 498-A, 302 and 201 of IPC and sentencing him to undergo imprisonment for life and to pay fine of Rs.3,000/-, in default to pay fine, to suffer simple imprisonment for six months for the offence under Section 302 of IPC and further sentencing him to undergo simple imprisonment for five years and to pay fine of Rs.2,000/-, in default to pay the fine, to suffer simple imprisonment for a period of six months for the offence punishable under Section 201 of IPC, while no separate sentence is imposed for the offence under Section 498-A of IPC, in view of imprisonment for life imposed for the offence under Section 302 of IPC.

(2.) It is the case of the prosecution that, the appellant had married the deceased Renuka after the prolonged love affair between him and the deceased and since the parents of the deceased were against the said marriage, as they were belonging to different caste both of them got their marriage registered before the Registrar of Marriages at Hospet on 08.03.2007.

(3.) It is the case of the prosecution that, the deceased was appointed as a teacher about a month prior to the marriage and as soon as she secured employment, they decided to live together. Thereafter, they contacted PW.1, who was the owner of the premises to secure the house for their living. The house was secured in the first floor of the building of PW.1, in which it is alleged that, the appellant and one Sunil were residing.