KEMPAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the arguments of the petitioner's counsel and the HCGP for respondent.

(2.) It is the case of the prosecution that initially based on the complaint of this petitioner, a case was registered against the son-in-law and sister-in-laws of the deceased for the of fence punishable under section 498-A, 324, 302 read with section 34 of IPC and during the course of investigation it was revealed that this petitioner himself has committed an of fence of murder of his own daughter and hence he has been implicated in the case and after investigation the police have filed a charge sheet against this petitioner for the of fence punishable under section 302 and 203 of IPC and left the accused Nos.1 to 4 who have been booked earlier at the instance of the complaint of this petitioner.

(3.) The al legation made in the charge sheet is that this petitioner has committed an offence of murder of his daughter, who was married with one Basavaraj Hiremath and there was a difference between his daughter and son-in-law and the son-in-law left the house and thereafter she has developed an illicit relationship with CW.24 and due to the vengeance against the daughter that she is having illicit relationship with CW.24, the petitioner committed the murder of his daughter.