M.MALLIKARJUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused feeling aggrieved by judgment of the first appellate Court on the file Prl. District and Sessions Judge, Ballari in SC.No.30/2012, dtd. 3/1/2014, 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 Ambika was given in marriage to one Nagaraj about one and half months back. She had come to Shiraguppa for attending paternal aunt marriage. On 5/7/2010, she was preparing to go back to her place of husband. The accused who was in love with Ambika earlier to the marriage, on the road in front of house of complainant abetted her to accompany him otherwise to go and die, thereafter dragged her by holding hand. On account of such humiliation suffered by Ambika, she went inside the house and by pouring kerosene set herself ablaze and suffered burn injuries. Thereafter, she was immediately shifted to VIMS hospital, Ballari and while she was under treatment succumbed to burn injuries sustained in the incident on 17/7/2010. The prosecution alleges that deceased Ambika on account of abetment and mental harassment of accused committed suicide in the house. On these allegations made in complaint, investigating officer carried out investigation and filed charge sheet.