NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the learned State Public Prosecutor.

(2.) THE present appeal is filed in the following background:

(3.) WHETHER the prosecution proves hilt that, on 25.9.07 between 6 p.m. to 7 p.m. due to physical and mental harassment given by the accused for their unlawful demand of dowry the deceased committed suicide by hanging herself to a fan in the hall with Vail in the house of accused situated at house No. 23, 19th Cross, Kempegowda Layout, Laggere, Bangalore and her death was other than under normal circumstances within seven years of her marriage and thereby committed an offence punishable under Section 304(B) of IPC?