STATE Vs. CHANDRASHEKHARA, S/O THIMMAIAH

JUDGEMENT

(1.) The State has challenged the judgment and order acquitting the respondent for the charge under Section 306 IPC on a trial held by the Additional Sessions Judge, Fast Track Court, Bangalore City.

(2.) The respondent herein is the husband of Gangamma and their marriage was held about three years prior to the incident. After the marriage, Gangamma (the deceased) joined her husband to lead a happy married life. The respondent is said to be the auto rickshaw driver. He was insisting his wife to bring a sum of Rs.20,000/- to purchase an auto rickshaw. In that regard he is said to have harassed his wife by asking her to bring money from her mother PW1. On the date of incident, i.e. on 22.1.2005, the deceased is said to have committed suicide after quarrelling with her husband, the respondent herein.

(3.) During the trial, the prosecution examined PWs.1 to 15 and got marked the documents Exs.P1 to P12 and MO.1. The statement of the respondent was recorded under Section 313 Cr.P.C. No defense evidence was led. The trial Court after hearing the counsel for the parties and on appreciation of the material on record, acquitted the respondent for the charge under Section 306 IPC convicting him for the offence under Section 498-A IPC and the respondent has undergone sentence for three years for the offence convicted. Aggrieved by the acquittal the State has approached this Court in appeal.