STATE OF KARNATAKA Vs. PRASANNAKUMAR S/O CHANDRAPPA

JUDGEMENT

(1.) The State has filed this appeal against the judgment of acquittal of respondent (accused) of offences punishable under Sections 498A and 307 IPC.

(2.) We have heard learned Government Pleader for the State and Sri R.B.Deshpande, learned counsel for the accused.

(3.) The case of prosecution, in brief is as follows:- The accused is the husband of PW2 Asha. The marriage of accused and PW2 was performed about 8 months prior to 15.03.2010. After marriage, PW2 was staying in the house of the accused. About 1 1/2 months prior to 15.10.2010, accused had taken deceased on a tour to different places like Dharmasthala, Sigandur etc. Even during tour, accused was suspecting fidelity of PW2. Accused was frequently harassing and ill-treating her. He had also assaulted her.