KOOSAPPA S/O DASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the Judgment dated 06.03.2010 passed by the IV Additional Sessions Judge, Mysore in S.C.No.289/2007 convicting the appellant for the offence under Section 302 and 498-A of IPC and sentencing him to undergo imprisonment for life and to pay fine of Rs. .5,000/-, in default of payment of fine to undergo rigorous imprisonment for six months for the offence under Section 302 of IPC and further sentencing him to undergo rigorous imprisonment for one year for the offence under Section 498-A of IPC.

(2.) It is the case of the prosecution that, the deceased Ammanni is the wife of the accused. The marriage of the accused with the deceased took place about 15 years prior to the date of the incident. Out of the wed lock, four children were born to them. However, from the date of the marriage, accused was ill-treating and harassing the deceased by suspecting her fidelity and also that he was having illicit connection with a woman, as a result of which, he was subjecting her to physical and mental cruelty. Hence, he is charged for the offence under Section 498-A of IPC.

(3.) It is further case of the prosecution that, on 11.06.2002 at about 6.00 p.m, accused started quarrelling with her. Thereafter by holding her head and hand, he dragged her inside the house and smashed her head to the wall. Thereafter, he has assaulted her with a chopper on her right eye and caused her death, thereby, he is alleged to have committed an offence under Section 302 of IPC.