MOHIT VERMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioner along with co-accused is charge sheeted by the respondent-police in respect of the offences punishable under Sections 498(A), 304(B), 302, 120(B) read with 34 of IPC and sections 3 and 4 of Dowry Prohibition Act (for brevity 'the Act'). The co-accused are his sister and brother-in-law.

(3.) The case of the prosecution is, the petitioner married the deceased after having an affair with her, at Punjab on 25.11.2016. Dowry in cash and kind was given to him by the parents of the deceased, sufficient gold ornaments was given to the bride and the parents had undertaken to give a car and cash of Rs. 5,00,000 subsequently after marriage. The couple were residing in an apartment at Bengaluru. The petitioner was teasing the deceased that car and the cash as assured by her parents is given and she was befitting to be a house wife. He was torturing her physically and mentally. Accused Nos. 2 and 3/the brother-in-law and sister of the petitioner used to join him in pestering her for car and additional dowry. Accused persons conspired to finish her off. On 8.4.2017, the petitioner picked up quarrel with the deceased about cooking and the quarrel continued until late noon and both of them went to the terrace quarrelling with each other. Accused Nos. 2 and 3 also joined them and accused Nos. 1 to 3 pushed her from the terrace and the victim died due to head injury on the way to the hospital. Accused Nos. 4 and 5 are the parents of petitioner.