RANGEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioners, being aggrieved by the order dtd. 28/2/2020 in S.C.No.252/2019 on the file of the Court of LXXI Additional City Civil and Sessions Judge, Bengaluru.

(2.) The petitioners who are the accused Nos.1 to 5, being aggrieved by the rejection of discharge application, are before this Court.

(3.) The case of the prosecution is that, the marriage of Smt.Suma with accused No.1 was solemnized on 5/5/2005. It is further stated that, during the marriage, the accused stated to have received 55 grams of gold jewelleries and cash of Rs.1,00,000.00. It is further stated that, after the marriage, the couple lived happily for three years. During the said period, they had two children. It is further stated that, the accused persons were unnecessarily quarreling with CW.1 even for petty reasons and she was being subjected to cruelty and harassment, both mentally and physically.