ONKARAPPA G.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner being aggrieved by the order dtd. 18/12/2023 in S.C No.126/2022 passed by the Prl. District and Sessions Judge, Shivamogga, wherein the Trial Court rejected the application filed by the petitioners/accused Nos.1 and 2 under Sec. 227 of the Code of Criminal Procedure (for short "Cr.P.C."), has preferred this revision petition. Brief facts of the case :

(2.) The case of the prosecution is that the deceased Shruthi was working as a maid in the house of Sri. G.H. Omkarappa and Smt. Anusuyamma at Shivamogga. The deceased was staying with them since two years. The complainant being a mother of the deceased-Shruthi used to visit the house where Shruthi was working often and she was enquiring about the welfare of her daughter. Such being the fact, she has received a message from the reliable source that her daughter committed suicide in the house of the accused around 2.00 pm.

(3.) Immediately after receiving the said information, the complainant and others went to Shivamogga and learnt that the deceased Shruthi committed suicide inside the room and it was bolted from inside. It is further stated in the complaint that, the door was opened with the help of the localites in the presence of police. On opening the said room, the complainant found that her daughter was hanging from the ceiling fan and also noticed a chit said to have written by the deceased. Hence, she lodged a complaint.