VISHWAMBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE deceased is one vandana Bai, wife of the accused. The deceased committed suicide by consuming pesticide on 22-5-1988.

(2.) THE prosecution case discloses that the deceased was married to accused about six years prior to the incident and they were living at Bombay. It is said that the accused had developed illicit relationship with one kesara Bai and she was staying along with the accused and deceased at Bombay. The said Kesara Bai is said to be the first wife of the younger brother of the accused dattatreya. P. W. 6 is the second wife of ; dattatreya. The deceased was disgusted on account of the illicit relationship between the accused and Kesara Bai. Besides at the time of marriage, half thola of gold was as-sured to be given as dowry which was not paid even after several years, therefore the accused used to harass and ill treat the deceased for not getting half thola of gold. Unable to bear the ill treatment and the sight of illicit relationship, the deceased committed suicide.

(3.) P. W. 1 is the brother of the deceased lodged the FIR. P. W. 2 is the uncle of the de -. ceased. P. W. 10 and P. W. 11 are the cousins of the deceased. PWs. 1 and 2 testify to the fact that the deceased was disgusted with the illicit relationship of the accused with kesara Bai and unable to bear the harassment for not bringing half thola of gold, committed suicide. P W. 10 and P. W. 11 only testify to the fact that the deceased was harassed for not bringing half thola of gold. All the witnesses testify to the fact that the deceased was disgusted with the illicit relationship of the accused with Kesara Bai and unable to bear the harassment for not getting half thola of gold from her parents committed suicide.