BHOJA @ BHOJARAJA Vs. STATE BY SALIGRAMA POLICE STATION

JUDGEMENT

(1.) This appeal is directed against the judgment dated 19.12.2012 passed by the V Addl. Sessions Judge, at Mysore in S.C.NO.72/2011.

(2.) By the impugned judgment the appellant/sole accused is convicted for the offence under Sections 498A & 304B of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961 (for short 'the DP Act') and is sentenced to undergo rigorous imprisonment for 10 years for the offence under Section 304B of IPC; 5 years rigorous imprisonment and fine of Rs.15,000/- for the offence under Section 3 of DP Act; 2 years simple imprisonment and fine of Rs.3,000/- for the offence under Section 498A of IPC and simple imprisonment for one year and fine of Rs.1,000/- for the offence under Section 4 of DP Act with the default sentence.

(3.) The case of the prosecution is that the accused married the deceased on 22.02.2007. They were residing at Seegevalu Village of K R Nagar Taluk. On 11.12.2009 the accused is stated to have sent his wife/the deceased to her parents house asking her to bring Rs.50,000/- for repair of the house and for purchase of a pair of oxen. The deceased is said to have returned home with only Rs.20,000/-. Enraged by this, the accused is stated to have threatened to kill the deceased and accordingly in the intervening nights of 12/13.12.2009 at about 2.00 a.m. the accused is stated to have poured kerosene on the deceased and set her on fire.