JAYASHREE @ VIJAYLAXMI Vs. VIRATAYYA; SUVARNA

JUDGEMENT

(1.) The above appeal is filed being aggrieved by the order of the Court of CJM, Bagalkot rendered in Criminal Case No.36/2011, dated 04.07.2012.

(2.) The matter arises out of a complaint preferred under Section 200 of Cr.P.C. alleging offence punishable under Section 494 read with Section 147o of IPC.

(3.) The gist of the complaint is that the appellant is the wife of the first respondent and that after the marriage, due to illtreatment she had returned to her maternal home and the first respondent had neglected her even during pregnancy. Even after the birth of the child, he failed to pay a visit nor did he enquire about the welfare of the mother and child. It is submitted that the child passed away nine days after the birth and that the mother-inlaw of the appellant come down to their house and told that she was responsible for the death of her grand child and that she was threatened against returning to her matrimonial house.