MOHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offence punishable under Sections 498 -A and 306 IPC, on a trial held by the Sessions Judge, Tumkur.

(2.) THE facts reveal that Roopa [deceased] is a younger sister of P.W. 1 -Manjula and she was in love with the appellant. About 2 years prior to the incident, her marriage was performed in a temple against the wishes of her parents and also of the appellant. Manjula -P.W. 1 attended the said marriage and at that time, a sum of Rs. 20,000 -00 was said to have paid as dowry. Through the wedlock, deceased Roopa has a female child. She spent some time happily for few months with the appellant and they used to quarrel and both were advised by the elders. About 3 months prior to her death, they were staying in the house of P.W. 11 -Basavaraj. The appellant was harassing Roopa [deceased] for dowry and insisting her to bring sumptuous amount and in the aforesaid circumstances, P.W. 1 -Manjula had paid a sum of Rs. 20,000 -00. Despite payment of the said sum, she was subjected to harassment and cruelty. Therefore, deceased Roopa was complaining the conduct of the appellant to her sister -Manjula.

(3.) THE point that arises for my consideration is;