SUBBALAKSHMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused No.1') was arrayed as accused No.1 in S.C.No.184/2005, on the file of Addl. Sessions Judge, Fast Track Court -I at Tumkur. Accused No.1 was tried along with accused 2 to 4 for offences punishable under sections 498A & 306 r/w 34 IPC. Accused No.1 is the mother of accused No.2 & 4 and the wife of accused No.3. Accused No.2 is the husband of deceased B.L.Smitha @ Sreelakshmi.

(2.) ACCUSED 1 to 4 were tried on the allegations that they were subjecting the deceased to cruelty and they had abetted commission of suicide by deceased. The learned trial Judge has acquitted accused No.2 (husband of deceased), accused No.3 (father -in -law of deceased) and accused No.4 (sister -inlaw of deceased), however convicted accused No.1 (motherin - law of deceased) for offences punishable under sections 498A and 306 IPC.

(3.) I have heard Sri C.R.Raghavendra Reddy, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.