PRASANNAJIT CHAKRAVARTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant - accused in SC No.73 of 2008 on the file of the learned City Fast Track (Sessions) Judge, Bengaluru City (FTC No.VII), is impugning the judgment of conviction and order of sentence dtd. 18/12/2013, convicting him for the offences punishable under Ss. 498A and 306 of Indian Penal Code (for short 'the IPC '), and sentencing to undergo simple imprisonment for a period of two years and to pay fine of Rs.5,000.00 for the offence punishable under Sec. 498A of IPC and to undergo simple imprisonment for a period of four years and to pay fine of Rs.5,000.00 for the offence punishable under Sec. 306 of IPC, with default sentences.

(2.) Brief facts of the case as made out by the prosecution is that, the deceased and the accused being the wife and husband married on 8/1/2000. They were residing in the apartment in question. Accused used to ill-treat the deceased by demanding cash of Rs.2,00,000.00 for the purpose of obtaining Government job and subjected her to cruelty. The deceased who could not tolerate the ill-treatment by her husband committed suicide by hanging. Thereby, the accused has committed the offences as stated above.

(3.) Learned Magistrate took cognizance of the offences and committed the matter to the Sessions Court. The accused appeared before the Trial Court, pleaded not guilty and claimed to be tried. The prosecution examined PWs.1 to 28, got marked Exs.P1 to P22 and identified Mos.1 and 2. The accused denied all the incriminating materials in his statement recoded under Sec. 313 of Cr.P.C. but has not led any evidence in support of his defence. However, Exs.D1 to D10 were got marked. The Trial Court after taking into consideration all these materials on record, passed the impugned judgment of conviction and order of sentence convicting and sentencing the accused as stated above. Being aggrieved by the same, the appellant is before this Court.