SHARADHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The police after the investigation laid the charge sheet for the offences punishable under Ss. 498-A, 323, 109, 504 of IPC against the accused Nos.2 and 3 and Sec. 504 of IPC against the accused No.4 herein.

(2.) The summary of the charge sheet is that, the defacto complainant is the legally wedded wife of the accused No.1. The accused Nos.2 and 3 are the parents-in-law and the accused No.4 is the friend of accused No.1. The accused Nos.1 to 3 subjected the defacto complainant to cruelty both mentally and physically and unable to bear the torture meted out by the accused, the defacto complainant left the matrimonial home and she is residing in her parental home since four years from the date of alleged incident.

(3.) On 18/7/2021, the accused Nos.1 and 4 came to the parental home and abused her, and her parents in filthy language and the accused No.1 assaulted her with the hands and the accused No.4 abused her in filthy language. The learned Magistrate after accepting the charge sheet took the cognizance of the aforesaid offences alleged against each of the accused. Taking exception of the same, the accused Nos.2 to 4 are before this Court.