DORESWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the State.

(2.) The facts in brief are that one Smt. Shruti wife of Swamy aged about 19 years resident of Basavarajapura Village died on account of burn injuries suffered by her and that the said incident occurred on 18.10.2015 at about 5.00 p.m., when her husband and mother -in -law were away at work in the fields and the petitioner father - in -law had scolded the deceased for regularly going out of the house and not attending to the household work.

(3.) Learned counsel for petitioner submits that at the earliest point of time, that is on 19.10.2015, a statement was recorded by the police in the presence of the Doctor, wherein the deceased had stated that she was agitated by the abuses hurled upon her by her father -in -law, that is, the petitioner and on account of the agitation she poured kerosene on herself and set herself on fire. On the basis of said statement jurisdictional police have registered a case in Crime No. 412/2015 for the offence punishable under Sections 498A and 307 of IPC.