PRABHAKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the prosecution is that the deceased was married to one Muniraju, about 10 years prior to the incident. Muniraju had deserted her and run away. Thereafter, she was living in her parental house in Nakkundi village.

(2.) That the deceased fell in love with the accused- Prabhakar who promised to marry her. They both started living in the house of PW-4 as tenants near the railway station at Malur. The accused was constantly suspecting the fidelity of the deceased.

(3.) On 8.11.2010 at 8.00 p.m., when the accused came to the house, he again questioned her chastity. In order to threaten the accused, the deceased is said to have poured a little kerosene on herself and threatened to set herself ablaze. At that time, accused stated that if she intends to kill herself, he would pour the kerosene. Accordingly, he poured kerosene on her and lit on fire. She sustained severe injuries and was shifted to the General Hospital, Malur.