HAVGIRAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE accused charged for committing offences punishable Under Sections 498-A and 304 (B)IPC.

(2.) THE trial Court convicted A1 for an offence punishable under Section 304 (B) and holds that a separate conviction under Section 498-A is unnecessary since the offence under Section 304 (B)partakes all the ingredients of Section 498-A.

(3.) THE deceased Kalpana is married to A1 about one and a half-year prior to the death. A3 and as are the parents of A1 A2 and A4 are the brother and sister of A1. At the time of marriage, the father of victim PW-6 gave cash of Rs. 1000/- as dowry and some gold articles, A1 some time after the marriage started pestering the deceased to bring money from her parents and inflicted cruelty. Unable to bear the cruel treatment, the deceased committed suicide by jumping into well on the night of 26/27. 8. 92.