JAYARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellants - accused Nos. 1 to 4 praying to set aside the judgment of conviction and order of sentence dtd. 7/11/2012 passed in S.C. No. 229/2011 by the Presiding Officer, Fast Tract Court at Srirangapatna. Appellants - accused Nos. 1 to 4 have been convicted for offence under Ss. 306, 326 and 504 of IPC. Appellants - accused Nos. 1 to 4 have been sentenced to undergo rigorous imprisonment for a period of 3 years and to pay fine of Rs.5,000.00 each for offence under Sec. 306 of IPC; rigorous imprisonment for a period of 2 years and to pay fine of Rs.2,000.00 each for offence under Sec. 326 of IPC and simple imprisonment for a period of 6 months for offence under Sec. 504 of IPC. The trial Court ordered all the sentences to run concurrently.

(2.) Factual matrix of the prosecution is that, P.W.1 - Swamygowda and C.W.2 - Sarojamma are husband and wife and residents of Rampura village, Srirangapatna taluk. They had 5 daughters namely, Radha, Komala, Kavitha, Sowmya and Shruthi. Elder daughter Sowmya was given in marriage to the brother-in-law of accused No. 1. Accused No. 3 - Deepu had lent a loan of Rs.15,000.00 to Shruti - daughter of P.W.1. For non-repayment of the said loan, on 27/12/2009 at about 02.00 pm, appellants - accused Nos. 1 to 4 in furtherance of their common intention came near the house of P.W.1 and started abusing Shruti in filthy language for non-payment of loan to accused No. 3. At that time, P.W.1 - father of Shruti intervened and tried to console them and requested them not to make any quarrel in front of the house. Appellants - accused Nos. 1 to 4 being enraged upon the intervention of P.W.1, accused No. 1 assaulted on his right shoulder by club, accused No. 3 assaulted on his right forearm with club and caused hurt. Immediately he was shifted to Government Hospital and then to K.R. Hospital, Mysuru for treatment. He took treatment as inpatient and was discharged on 1/1/2010 and he returned home. When he prepared to lodge a complaint in the matter P.W.2, P.W.5 and P.W.6 consoled him saying that they will convene the panchayath and until then requested him not to lodge a complaint. Considering the request of elders, P.W.1 did not lodge complaint. Appellants - accused Nos. 1 to 4 after coming to know the fact that a panchayath is being convened in connection with the incident, they, in furtherance of their common intention, on 3/1/2010, at about 10.00 pm, came near the house of P.W.1 situated at Rampura village and started abusing, insulting and abetting the said Shruti by saying [xxxxxxxxxxx] Said Shruti being disgusted in her life due to the assault of by appellants - accused Nos. 1 to 4 to her father, insulting herself and her father in public place in front of her house, by leaving a death note saying that the accused are the cause for her death, committed suicide by hanging in her cattle-shed in the midnight between 12.30 am to 01.00 am by means a veil. Charge sheet came to be filed against appellants - accused Nos. 1 to 4 for offence under Ss. 326, 304, 504 read with Sec. 34 of IPC. The trial Court framed charges for the aforesaid offences. In order to prove the charge the prosecution examined P.W.1 to P.W.12 and got marked Ex.P.1 to Ex.P.18 and M.O.1. Statement of P.W.3 has been marked as Ex.D.1. Statement of appellants - accused Nos. 1 to 4 came to be recorded under Sec. 313 of Cr.P.C. The trial Court after hearing arguments formulated points for consideration and after appreciating the evidence on record convicted appellants - accused Nos. 1 to 4 and sentenced them as noted above. Said judgment of conviction and order of sentence has been challenged in this appeal.

(3.) Heard arguments of learned counsel appearing for appellants - accused Nos. 1 to 4 and learned HCGP for respondent - State.