SAYED KHALIM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is moved on behalf of accused No. 4 in Crime No. 301/2018 registered in Kalaburagi Rural Police Station for the offences punishable under Sections 143, 147, 498-A, 302, 304-B R/w 149 of IPC and sections 3 and 4 of Dowry Prohibition Act.

(2.) The case is registered based on the complaint lodged by the father of the deceased alleging that the deceased was given in marriage to accused No. 1 about 3 years earlier to the incident. She was illtreated and harassed by accused No. 1, her mother-in-law and brother-in-law. It is further alleged that about 6 months earlier to the incident, accused No. 1 demanded the complainant to transfer his shop and a plot to accused No. 1 to run his business. Since the complainant refused to heed the demand, accused No. 1 and other accused persons further illtreated and harassed the deceased in the matrimonial home which has resulted in the deceased ending her life by hanging herself to the roof in the matrimonial home.

(3.) Post-mortem report indicates the following findings:-