SAROJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) and 3 in Crime No.215/2019 registered by the respondent-Police for the offence punishable under Sections 498A, 304B read with Section 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(3.) The brief factual matrix of the case are that the complainant's daughter by name Pallavi was given in marriage to accused No.1-Naveen Kumar on 09.06.2019 and at the time of marriage, Rs.1,00,000/- cash and gold articles were given for consideration of marriage. After marriage, husband and wife together lived happily for 20 days. Thereafter, accused demanded Rs.1,00,000/- and it is alleged that the above amount has been paid to the accused. After some days, again they demanded for a sum of Rs.1,00,000/- but complainant told that he had no money and asked the deceased to wait for some time. It is alleged that the accused have threatened the deceased with dire consequences, if she does not bring money. Afraid of such threat, the deceased committed suicide in the house of the accused persons.