NARASIMHARAJU Vs. T.S.RAMESH

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by judgment of Trial Court on the file of IV Additional District and Sessions Judge, Madhugiri in S.C. No.5014/2013, dtd. 22/8/2016 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, marriage of complainant's sister, Sumalatha, was performed with accused No.1 on 18/6/2010 and accused No.2 is mother of accused No.1. At the time of marriage, one gold finger ring, neck chain were given and after marriage accused No.1 and Sumalatha lived happily for one-and-half years. Out of the said wed lock, they have got a son of one-and-half year old named as Jeevan. It is thereafter accused started ill treating and harassing Sumalatha to bring Rs.50,000.00 from her parents to purchase autorikshaw and subjected her to mental and physical cruelty. The deceased Sumalatha has informed of such ill-treatment to her parents and neighbors. However, in spite of their advice accused continue to ill-treat and harass deceased Sumalatha to get cash of Rs.50,000.00 to purchase autorikshaw.