NINGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal of the accused arises out of the order of conviction and sentence dated 08.01.2015 passed by the I Addl. Sessions Judge, Davanagere in S.C. No.20/2014.

(2.) Halavagilu Police of Harapanahalli chargesheeted the appellant in Crime No.187/2013 of their Station, for the offences punishable under Sections 306, 323, 498-A and 504 of IPC on the basis of the complaint of Sri K. Somalingappa.

(3.) The gist of the said complaint is as follows: His elder sister Kavitha was married to the accused about twelve years back. The couple have two sons by name 'Sunil' and 'Abhi', aged 11 years and 9 years respectively. The accused is addicted to alcohol and used to come home drunk and ill-treat Kavitha physically and mentally. On 25.10.2013 at 9.00 p.m., the accused came home drunk and abused Kavitha in foul language, uttered that she should consume poison and die, beat and kicked her. Himself, his uncle Somanna and elder brother Lingappa intervened, rescued Kavitha and pacified her. Next morning Kavitha was found struggling due to consumption of poison. They shifted her to C.G.Hospital and she died there at 11.15 a.m.