STATE Vs. SIDDURA @ SIDDARAJANAYAKA

JUDGEMENT

(1.) Matter is taken up for admission. Records are made available to the Court by learned SPP at the time of hearing on admission. We have heard the learned SPP and perused the records.

(2.) The judgment and order of acquittal dated 3.8.2015 passed by the VIII Addl. Sessions Court, Mysuru sitting at Hunsur, in S.C.No.117/2014, is called in question in this appeal by the State.

(3.) Case of the prosecution in brief is that the complainant Shantha (P.W.1) is the wife of accused No.1 and daughter-in-law of accused Nos.2 and 3; the marriage between the complainant and accused No.1 was performed about 16 years prior to the incident in question; out of the wedlock two children were born; after the marriage the accused used to treat her with love and affection; however, after sometime, the accused started ill-treating the complainant by insisting her to bring money from her parental house; the complainant was subjected to physical and mental cruelty and accused No.1 used to suspect the chastity of the complainant; despite repeated requests and advices by the elders of the complainant's family, the conduct of accused did not improve.