RAMANJANEYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order dated 26.4.2011 passed by the Fast Track Court, Tiptur in S.C.No. 195/2008 acquitting the accused for the offences punishable under Sections 498-A, 302, 304-B, 201 read with Sec. 34 of Penal Code and Sections 3, 4 and 6 of Dowry Prohibition Act is called in question in this appeal.

(2.) The appellant herein is the brother of the deceased, who lodged the complaint. Respondent No. 2/accused No. 1 is the husband of the deceased Radha and respondent Nos. 3 and 4 are the sisters of respondent No. 2/accused No. 1.

(3.) Case of the prosecution in brief is that the marriage of accused No. 1 took place with Radha, the sister of complainant on 11.3.2007 in the house of the complainant at Mallasandra Palya, Tumkur Taluk and at that time, the accused demanded cash of Rs.50,000.00, gold ornaments worth 50 grams and received cash of L50,000.00 and articles at the time of marriage. He also demanded for a neck chain with the instigation of accused Nos. 2 and 3; accused No. 1 not returned gold articles to his wife or to her relatives after her death within reasonable time; with the instigation of accused Nos. 2 and 3, he treated Radha with cruelty both physically and mentally; on 27.4.2008. when the complainant and his parents came to enquire about the said incident regarding fracture of hand of Radha, accused No. 1 assaulted them and dragged Radha to the forest and pressed her neck and committed her murder; in order to screen the offence, he left the dead body in the forest and thereby, the accused have committed the aforesaid offences.