RAJU AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and the learned Additional State Public Prosecutor.

(2.) THE appellants are accused Nos. 1 to 3 and 5, who have been convicted for the offence punishable under Section 302 read with Section 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.', for brevity) and sentenced to undergo simple imprisonment for life and to pay a fine of Rs. 10,000/ - each and in default to undergo further sentence of simple imprisonment for four years, apart from convicting them for the offence punishable under Section 304B read with Section 149 of the IPC to undergo simple imprisonment for ten years and to pay fine of Rs. 5,000/ - each, in default to undergo simple imprisonment for two years and to undergo simple imprisonment for a period of three years for the offence punishable under Section 498A read with Section 149 of the IPC and to pay a fine of Rs. 2,000/ - each, in default to undergo simple imprisonment for a period of one year for the offence punishable under Section 147 read with Section 149 of I.P.C. and all the sentences were to run concurrently.

(3.) IT transpires that the parents of the deceased along with the help of others of Talakatnal had even lodged a police complaint as regards the acts of accused No. 1. However, the police had brought about an amicable settlement and had managed to send Kalavati back to Sulebavi, to her husband's home. For about two months, there were no further incidents of ill -treatment.