B.S.JANARDHANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants being aggrieved by the judgment of their conviction and order of sentence passed in Sessions Case No.8/2002 dtd. 16/4/2014 have preferred this appeal.

(2.) The parties to this appeal are referred as per their rank before the trial Court.

(3.) That the appellants-accused Nos.1 and 2 were charge sheeted by the Sub-Inspector of Police, Madikeri Police Station for the offences punishable under Sec. 498(A) and Sec. 306 read with Sec. 34 of IPC on the ground, that deceased Saraswathi was the wife of accused no.1 and daughter-in-law of accused no.2. The deceased along with accused nos. 1 and 2 were residing at Murnad Village which is about 15 kms. away from Illamonangeri Village i.e. native place of deceased Saraswathi (her parents house). In the marital life with accused no.1, deceased delivered a male child. Thereafter, relationship between deceased and accused were strained. They started quarrelling with each other. It is alleged that, accused no.1 used to suspect her fidelity and character and used to harass her both physically and mentally. It is stated that, in this regard, Panchayaths were conducted and there was a compromise. It is alleged that, even then, the accused did not mend their ways and started harassing the deceased mentally and physically.