UMESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused') was tried and convicted for offences punishable under sections 498A & 306 IPC. Therefore, he is before this court.

(2.) I have heard Sri Dinesh, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.

(3.) IT is the case of prosecution that deceased Premakumari was the daughter of PW1 -Venkataswamy and PW4 -Sarojamma and they were residents of Sagar Town. The accused was working as a daily wager in Mysore Paper Mills at Bhadravathi. The marriage of accused and deceased was performed on 18.02.2006 in a Church at Sagar. Thereafter, deceased was staying in the house of accused in Ujjanipura, Bhadravathi Taluk. The accused used to come home in a drunken state. The accused was abusing and assaulting deceased by scolding that he does not like her. The harassment and cruelty was continuous. The deceased had informed the matter to her parents. The parents of deceased had consoled deceased and advised accused to mend his behaviour. The accused did not mend his behaviour. The deceased was not willing to go back to her matrimonial house but PW1 consoled her and sent deceased to the house of accused. On 24.05.2006 at about 10 a.m., deceased committed suicide by hanging in the house of accused as she was not able to bear cruelty meted to her by accused.