SUNDARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Sessions Judge has tried and convicted the accused for an offence punishable under Section 306 read with Section 34 IPC. Therefore, they are before this Court.

(2.) I have heard Sri Halesha, learned counsel for accused and learned Government Advocate for State.

(3.) IT is the case of prosecution that accused 1 and 2 are residents of Maragowdanahalli, Kasaba Hobli, Holenarsipura Taluk. The deceased Divya was also from the same village. PW1 -Rangaswamy is the father of deceased Divya. PW4 -Devamma is the mother of deceased Divya. PW5 -Brunda is the younger sister of deceased Divya. PW6 -Bhavani is a friend of deceased Divya. Accused 1 and 2 in furtherance of common intention were teasing and harassing deceased Divya prior to 28.10.2005. Accused 1 and 2 in furtherance of common intention, on 28.10.2005 intimidated Divya that she should go by their commands, otherwise, they would spoil her. The deceased not being able to bear the torture and humiliation meted to her by accused, committed suicide in her house on 28.10.2005.