VENKATACHALAPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Section 498A IPC on a trial held by Fast Track Court, Bangalore City.

(2.) Radhika (deceased) is the daughter of PW1 Rajeshwari. PW2 Madan Mohan is the elder brother and PW18 Mahendra is the younger brother of deceased. The marriage of appellant with Radhika was held on 12.04.1999. Prior to the marriage, they were in love with each other. The evidence discloses that her pregnancy was made known immediately after the marriage. Though PW1 Rajeshwari, the mother was not willing for this marriage, at the instance of deceased, the marriage of both the appellant and Radhika was performed and at the time of marriage, some ornaments and other articles were given. They led happy married life for sometime. Through the wedlock, they have a male child. The appellant was working in a college as part time lecturer.

(3.) I have heard learned Counsel for the appellant and learned High Court Government Pleader.