NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellants/accused Nos.1 to 4 feeling aggrieved by judgment of the trial Court on the file Prl. District and Sessions Judge, Ballari in SC.No.123/2011, dtd. 23/8/2013, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that daughter of complainant Kavitha was given in marriage to accused No.1 about one and half years back. They lead marital life for about eight months happily by living together. Thereafter, accused No.1 with his elder brother accused No. 2 and parents accused Nos.3 and 4 have started ill-treating and harassing Kavitha by abusing in filthy language with intention to insult her. Accused Nos.1 and 3 physically assaulted Kavitha, abetted to commit suicide by pestering to bring her father and settle the dispute, further they have asked Kavitha to remove Tali and handover the same to them or else go and die. On account of such abetment by accused Nos.1 and 3, Kavitha unable to bear their torture on 20/3/2011 at 10.00 am by consuming pesticide in the house of accused committed suicide. She was shifted to Shiraguppa Hospital for treatment and she died on the same day at 1.00 p.m. On these allegations made in complaint, investigating officer carried out investigation and filed charge sheet.