MANJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) Petitioner is arraigned as accused No.2 in Crime No.114/2023 of K.R.Pet Town Police Station registered for the offence punishable under Sec. 323, 498A, 302 , 304B, 504 r/w 149 of IPC and Sec. 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) Complaint is lodged by the father of deceased Lata, wife of accused No.1. The complaint averments reveal that her marriage was performed about three years prior to the date of incident. For about a year the couple lived happily and in their wedlock, they had a child. Thereafter, accused No.1 got addicted to alcohol and started harassing the deceased both physically and mentally, coercing her to bring additional dowry. Further, even accused Nos.2 to 6 were also harassing the deceased. On 27/5/2023, deceased called the complainant over phone informing about the harassment meted to her and asked him to take her back to her parental home. On 28/5/2023, the deceased was found hanging in her matrimonial home. It is alleged by the complainant that the accused have assaulted his daughter and committed murder and thereafter, they hanged her dead body.