VEERA R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent - State. Perused the records.

(2.) The petitioner is arraigned as accused No.1 in Cr.No.179/2019 for the offences punishable under Sections 306 , 323 , 324 , and 504 r/w Section 34 of IPC.

(3.) The brief factual matrix of the case are that a person viz., Manohar lodged a complaint stating that his son by name Dakshinamurhty married a girl viz., Deepa and they were blessed with four children and living together happily with each other. However, after some time differences arose between Dakshinamurthy and Deepa. It is stated that Deepa left the company of Dakshinamurthy and started to live separately in Ambedkarnagar in the house of her sister. Inspite of best efforts made by the complainant, and his son, Deepa did not come back and they suspected that Deepa had some illicit intimacy with this petitioner. In this context, it is alleged that on 29.10.2019 at about 11.30 p.m. said Dakshinamurthy had been to the house of Deepa in order to get her back. When he went there, the petitioner and the sister of Deepa was also there in the house. Both of them i.e., accused Nos. 1 and 2 have abused the deceased Dakshinamurthy in filthy language stating that he is unable to maintain his wife with all love and affection, he can go and die. On such abusive words used by the accused, the deceased came back to the house and poured kerosene on himself and lit fire on him. Said Dakshinamurthy, though was admitted to the hospital, but he died in the hospital.