SACHIN.K.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is the sole accused in C.C. No. 23036/12 on the file of X Additional CMM, Bangalore (Crime No. 93/12 of Old Airport Police Station, Bangalore). The petitioner is accused of having abetted commission of suicide by Miss Mala, daughter CW. 1-Mythamma. According to the case of the prosecution, the petitioner and deceased Mala who were studying in the same College in Tumkur later were employed in Bangalore and started living together in one room in Bangalore. They proclaimed themselves to be husband and wife to the general public. They were loving each other. The deceased expressed her desire to marry the petitioner in spite of the opposition from her mother on the ground that they belong to different community. Nevertheless, they continued to live together in one room.

(2.) On 5.10.2012, there was some verbal altercation between the petitioner and the deceased and the petitioner left the house and while the deceased was alone in the house, she hanged herself to the ceiling fan inside the house and committed suicide. On returning to the house, the petitioner found no response from inside and immediately he informed the mother of the deceased and also the police. Thereafter the door was broke opened and dead body was brought down. The death note stated to have been left behind by the deceased was also found inside the house. Thereafter the mother of the deceased lodged a report based on which the case came to be registered and investigation was taken up. During investigation, the petitioner was apprehended and subjected to judicial custody. His application filed for bail before the learned Sessions Judge came to be rejected. Therefore, he is before this Court. In the meanwhile, on completion of investigation, charge sheet has been filed and the matter is yet to be committed to the court of sessions.

(3.) Petition is opposed by the respondent-State.