STATE Vs. G. BIJU

JUDGEMENT

(1.) This appeal filed under Sec. 378(1) and (3) of Code of Criminal Procedure is by the State, challenging the acquittal of respondent/accused for the offences punishable under Ss. 498-A and 306 of I.P.C.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial Court.

(3.) A charge sheet came to be filed against accused alleging that his marriage with deceased Josna took place on 22/8/2009. After the marriage, she started living with the accused and his parents at Bengaluru. Subsequent to the marriage, deceased came to know that accused is having illicit relationship with another lady and was in the habit of speaking to her and texting. He was demanding deceased to give divorce to him. He used to come home late. Sometimes under the pretext of office work, he used to go out and when questioned, would quarrel with the deceased and tell her to die. Unable to bear the physical and mental harassment, on 25/12/2009 in between 7.45 p.m. to 8.30 p.m., deceased committed suicide by hanging and thereby accused has committed offence punishable under Ss. 498-A and 306 of I.P.C.