N V RAJESH Vs. STATE

JUDGEMENT

(1.) THE appellant was arrayed as accused no.1 and he was tried along with accused no.2 for offences punishable under Sections 498 -A and 307 r/w 34 IPC.

(2.) THE learned Sessions Judge acquitted accused no.2 of offences punishable under Sections 498 -A and 307 r/w 34 IPC.

(3.) IN brief, the case of prosecution is as follows: - PW.2 -Usha is the daughter of PW.1 -Puttamma and PW.7 -Nagaraju. PW.3 -Rangaswamy is the younger brother of PW.1 and maternal uncle of PW.2. PW's.1 and 6 are natives of Tavarekere village, Mandya District and accused no.1 is from Bevukallu village. The marriage of accused no.1 and PW.2 -Usha was performed on 06.05.2007. After the marriage, PW.2 lived with accused no.1 for few days in Bevukallu village and thereafter, accused no.1 and PW.2 were residing in Tirupalya near Hebbagodi village, Bangalore Rural District. Accused no.1 had illicit intimacy with accused no.2. Accused no.1 and 2 were troubling and harassing the deceased. Therefore, PW.2 left the house of accused no.1.