STATE OF KARNATAKA Vs. KRISHNA PARASHARAM KHARADE

JUDGEMENT

(1.) THE respondent-accused are charge-sheeted for offences punishable under Sections 304, 306,498 A read with Section 34 of Indian Penal Code. The gist of the prosecution case is that Al is the husband of the deceased Bharati, A2 is the mother of A1 and A3 and A4 are the sisters of a1. The deceased was married to A1 about 7 years ago from the date of the incident. The accused persons were harassing and assaulting the deceased on the ground that she is a lazy person, does not attend the household chores, does not wash her clothes, does not know cooking and advising her to mend her habits. Out of the wedlock, the deceased had two children. Being unable to bear the harassment of her in-laws, the deceased committed suicide by hanging.

(2.) THE prosecution has proved that death of the deceased is an unnatural and suicidal death. PW 1 is the father, PW 2 is the mother, PW-3 is the relative and PW-4 is the brother of the deceased. PW Nos. 5 and 15 are inquest Panch witnesses. PW Nos. 8, 9 and 10 are the police constables, pw 21 is the I. O. , PW Nos. 12 and 13 are the panch witnesses. PW Nos. 14, 16 and 17 are the relatives of the deceased. PW 16 is the daughter of the deceased. PW 18 is the police constable, pw 19 is a witness to testify about the marriage.

(3.) THE Trial Court acquitted the accused on the ground that allegations made against the accused do not constitute offence under Sections 498a and 306 of Indian Penal Code.