LAKKAPPA Vs. STATE

JUDGEMENT

(1.) The petitioners - accused Nos.2 to 8 along with accused No.1 have been charge sheeted for the offences punishable under Ss. 498A, 323, 504, 506 read with Sec. 34 of IPC and Ss. 3 and 4 of D P Act.

(2.) The summary of the charge sheet is that, the marriage of the defacto complainant was solemnized with the accused No.1 on 6/5/2018, and thereafter, the accused subjected her to cruelty both physically and mentally, and also demanded to bring money from the parental home. On 18/6/2019, the accused herein forced the defacto complainant to leave the matrimonial home. On 16/1/2021, the accused No.1 came to the parental home, picked up a quarrel, abused her in filthy language and also assaulted her. The learned Magistrate, after accepting the charge sheet, took the cognizance of the aforesaid offences and issued summons. Taking exception of the same, the accused Nos.2 to 8 are before this Court.

(3.) Heard the learned counsel for the petitioners - accused Nos.2 to 8 and the learned High Court Government Pleader for the respondent - State.