PROMOD Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioners challenging the proceedings in C.C.No.1516/2019 on the file of the III Additional JMFC Court at Kalaburagi, for the offences punishable under Ss. 498A, 323, 307, 504 and 506 read with Sec. 34 of IPC.

(2.) The case of the prosecution is that, the de-facto complainant is the legally wedded wife of accused No.1, and the other accused are the relatives of the husband and they have subjected the de-facto - complainant to cruelty, both mentally and physically, and also demanded to bring money from the parental home.

(3.) The learned Magistrate has taken cognizance for the aforesaid offences. Taking exception of the same, the accused are before this Court.