RANGANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused-appellant assailing judgment of conviction dated 29.09.2010 passed by Additional Sessions Judge, Raichur in SC No. 109/2009 where under accused was convicted for the offences punishable under Sec. 498-A and 306 of IPC.

(2.) The case of the prosecution in brief as per the complaint are that marriage of accused took place with deceased Smt. Nagamma during April, 2008. Thereafter, they led marital life at Ramathanal village. Thereafter, difference of opinion started between the accused and the deceased, accused started ill-treating and harassing the deceased on silly grounds saying that she does not know proper cooking and she was having an eye over other male members. It is further alleged that when accused was giving physical harassment, it was disclosed by the deceased to her mother, grandmother and secured them along with the mother of the accused, they advised the accused but it did not give fruitful result. It is further alleged that accused continued his mental and physical harassment, as such on 18.11.2008 at about 4:30 p.m. deceased consumed insecticide containing organo phosphorous element. By coming to know she was taken to primary health center Pothnal, but there she succumbed to death at about 6:00 p.m. On receipt of the information police obtained the complaint from the mother of the deceased and registered the case in Cr.No.149/2008. After investigation the charge sheet laid against the accused.

(3.) After filing the charge sheet the committal court on following the procedure laid down under Sec. 207 of Cr.P.C committed the case to the Sessions Court. The Sessions Court after taking the cognizance secured the accused, after hearing charge came to be framed. Since, accused denied the charges and claimed to be tried, as such the trial was fixed.