DODDANAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Every female child born under the sun is a boon to the Society. It is the Woman who suffers in silence, for the sake of love and affection and welfare of her family, but she is being killed like cattle.

(2.) In the instant case, it is alleged that wife of Accused No.1 was killed by pouring kerosene and setting her ablaze by her husband, brother-in-law and mother in law. The trial court has convicted all the three accused on the basis of her dying declaration for the offences punishable under section 498A and 302 read with section 34 of IPC. Therefore, the accused have preferred the present Appeal under Section 374(2) of the Code of Criminal Procedure challenging the impugned judgment of conviction dated 5.2.2011 and order of sentence dated 7.2.2011.

(3.) Brief facts of the case leading to the filing of the Appeal may be stated as under: