SHARADAMMA Vs. STATE

JUDGEMENT

(1.) THE order passed under Section 319 Cr.P.C. arraying the petitioner as an accused in S.C. No. 180/13 is challenged in this revision petition.

(2.) THE facts reveal that the petitioner herein is the mother -in -law of Sowmya [deceased], who married the 1st accused 3 years prior to the incident. At the time of the marriage, dowry was given. After the marriage, the couple led happy married life for sometime. There was cruelty and harassment on Sowmya [deceased] by her husband i.e., 1st accused and the petitioner herein. Ultimately, on 03.07.2013 Sowmya committed suicide by hanging herself in her husband's home. A complaint in this regard was filed by her father -P.W. 2 alleging cruelty, harassment for dowry, unnatural death, etc. After the investigation, a charge -sheet was laid against her husband who is the accused before the trial Court.

(3.) THE point that arises for my consideration is;