NINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is by the accused in Sessions case No.98/2011 on the file of V Additional District and Sessions Judge, Belagavi (for short, the Trial Court') challenging Judgment of conviction and sentence dtd. 15/11/2014, convicting the appellant of the offences punishable under Ss. 498A and 307 of Indian Penal Code (for short, 'the IPC').

(2.) For the sake of convenience, the parties herein are referred to as per their rank before the Trial Court.

(3.) The brief facts of the case of prosecution are that accused is the husband of P.W.1; their marriage had taken place about 13 years prior to the incident and out of the said wedlock they have three children. At the time of incident accused, P.W.1 and their children were residing in Aribenchi Tanda of Ramadurga Taluka, Belagavi District. It is alleged that accused was suspecting the fidelity of his wife (P.W.1) and was suspecting that she had illicit relationship with others as well as with his elder brother by name-Raju. On this count accused was harassing and ill-treating her.