STATE OF KARNATAKA Vs. GURUSHANTAYY NAGAYAA

JUDGEMENT

(1.) The State has preferred this appeal against the Judgment of acquittal passed by the Principal District and Sessions Judge, Haveri (for short, 'the trial Court') in Sessions Case No.50/2013 dtd. 7/1/2017.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court.

(3.) The brief facts leading to this appeal are that the Station House Officer, Haveri Rural Police Station filed the charge sheet against the accused for the offences punishable under Ss. 498A and 306 read with Sec. 34 of IPC. It is alleged that accused No.1 is the husband of the deceased-Shailaja and their marriage was solemnized on 10/5/2007 in Sri Charamurtheshwara Kalyana Mantap of Ganjigatti village in Shiggaon taluka. It is further alleged that after the marriage, accused No.1 being the husband of deceased along with accused No.2, who is mother-in- law of the deceased, started to give physical and mental harassment to the deceased-Shailaja by saying that she does not know cooking and accused No.1 was demanding to bring money from her parental house and was provoking her to commit suicide and in consequence of such provocation, on 27/2/2013 at about 2.00 p.m., near Karjagi Railway Station between 400 Km. and 401 Km. milestone, Shailaja committed suicide by lying on the railway track and she was crushed under the ongoing train and died at the spot.