HALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.2 and 3 in Crime No.261 of 2023 registered by Honnali Police Station, Davanagere, for the offences punishable under Ss. 498-A, 323, 302, 304-B, 504, 506 read with Sec. 34 of IPC and under Ss. 3 and 4 of DP Act, are before this Court under Sec. 438 of Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) The complainant H Sharath, son of Hanumanthappa, who is the younger brother of deceased Rekha has lodged a typed complaint on 14/9/2023 before the Honnali Police Station, Davanagere, wherein, it is averred that his elder sister Rekha was married to accused No.1 - Ningaraju about 5 years prior to the date of complaint. The petitioners herein are the mother and brother of accused No.1. In the complaint, it is averred that at the time of marriage, the members of the complainant's family had given dowry as demanded by the accused persons. From the wedlock, the couple have two children. It is alleged in the complaint that after the marriage, there was constant demand for additional dowry by the accused persons and in furtherance of such demand, the accused persons were ill-treating the complainant's sister Rekha.