STATE OF KARNATAKA Vs. RAVANAPPA S/O VENKATARAYAPPA

JUDGEMENT

(1.) The State has preferred this appeal against judgment of acquittal of respondents (arrayed as accused no.1 to 4) for offences punishable under Sections 498-A and 306 IPC in S.C.No.51/2006, on the file of Fast Track Court-III at Kolar.

(2.) Heard learned State Public Prosecutor for the State.

(3.) It is seen from the impugned judgment that accused were tried for the aforestated offences on the allegations that first accused being the husband of deceased Sharadamma and accused no.2 and 3 being the parent s-in-law of deceased (father and mother of first accused) and accused no.4 being the paramour of first accused were subjecting the deceased Sharadamma to cruelty of such nature, which was likely to drive her to commit suicide, on 30.10.2005 Sharadamma committed suicide by drowning in a lake situate near Kuntakindapalli village within the jurisdiction of Chelur Police Station, Bagepalli Taluk.