KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant, who was arrayed as accused no. 1 (A1) before the Fast Track Court, Chickmagalur, in SC No. 128 of 2010 has called in question the judgment of conviction and sentence passed against him in the said case vide judgment dated 31-12-2011. The Trial Court has convicted the appellant for tire offerrces punishable under Sections 304-B and 498-A of Indian Penal Code, 1860 and also under Sec. 4 of the Dowry Prohibition Act, 1961. The appellant is sentenced to:

(2.) Before adverting to the grounds urged before this Court by the appellant, it is just and necessary to have brief factual matrix of the case:

(3.) In the above said context, it is alleged by the prosecution that P.Ws. 1 and 2 came to know about the death of Thirthashri on 17-4-2010 in the village of the accused persons. They immediately rushed to the land of Hanumanthappa, where they found their daughter Thirthashri's dead body in the garden land of the father of accused no. 1, having sustained injuries to her head, neck and other parts of the body. Immediately, P.W. 1-lodged report as per Ex. P. 1 and it is clearly stated in the report that, accused persons are responsible for the death of the deceased and they have actually committed the murder of the deceased Thirthashri in connection with demand of dowry.