JAYASHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21.12.1990 in S.C No. 115/88 passed by the XXII Additional City Civil and Sessions Judge, Bangalore, whereby the appellants were convicted. The appellants were the accused before the Trial Court.

(2.) The brief facts of the case are as follows :

(3.) The prosecution case is that the deceased Kamalabai was the daughter of one Gundoji Kupparao of Mulbagal, Kolar District (P.W. 3) and she was given in marriage to the first appellant/accused No. 1 working in a private factory in Peenya. The marriage was arranged by the brother-in-law of the deceased by name Krishnoji Rao, P.W. 6, of Bangalore. At the time of marriage talk a sum of Rs. 10,000/- was demanded in cash as dowry and it was settled at Rs. 5,000/- besides the said sum, gold ring, 'jumki' and watch were also decided to be given at the time of marriage. At the time of marriage invitation, a sum of Rs. 5,00()/- was given by the father of the deceased at Mahalakshmi Layout in Bangalore. The rest was agreed to be given at the time of marriage.