ANGADI PARVATHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.R.P. No.2020/2011 is f i led by accused No.5, 6 and 7 and Crl.R.P. No.2056/2011 is f iled by accused No.1 to 4 in Sessions Case No.68/2010 on the f ile of the Court of Prl. District and Sessions Judge at Bal lari, chal lenging the order dated 11.01.2011 thereby rejecting the appl ication fi led under Section 227 of Cr.P.C. seeking discharge from the case.

(2.) The case of the prosecution in brief is that the deceased namely Shi lpa was given in marriage to accused No.3 on 07.12.2008. At the time of marriage a sum of Rs.1,10,000/- and four tolas of gold was given to the bridegroom as dowry and apart from that a sum of Rs.20,000/- was given for other expenses. Accused No.3 was working as Finance and Accounts Manager in one Zindal Power Plant situated in Rathnagiri. After the marriage the deceased started residing in the parental house situated in Toranagal lu vi l lage. The aforesaid dowry amount was demanded about 20 days prior to the marriage by accused No.3 and it was handed over to accused No.2 in the presence of accused No.3. Inspite of the said dowry being paid to the accused, the accused persons not satisf ied with the same were il l-treating the deceased. On 27.06.2009 at about 6.30 a.m. accused No.2 i.e., father-in-law of the deceased informed the complainant over phone that his sister is serious and when the complainant and others went to Toranagal lu vil lage, to the house of the accused, they saw that the deceased had committed suicide by hanging. Further, on the left forehand of the deceased there was a suicide note written impl icating the mother-in-law, father-inlaw, brother-in-law, grand mother and sister-inlaw of the deceased as the cause for the incident. It is the further case of the prosecution that al l the accused were i ll-treating the deceased to bring additional dowry of Rs.2,00,000/- and they were giving physical and mental torture and unable to bear the same, the deceased, namely Shi lpa, committed suicide by hanging in her matrimonial house between 10.00 p.m. of 26.06.2009 and 5.00 a.m. of 27.06.2009.

(3.) Charge sheet was fi led against accused No.1 to 7 for the of fences punishable under Sections 498A, 304B and 306 read with Section 34 of I.P.C. and under Sections 3, 4 and 6 of Dowry Prohibition Act.