CHANDRAPPA Vs. STATE BY HAROHALI POLICE STATION

JUDGEMENT

(1.) Appeal is directed against the Judgment dated 31.07.2017 convicting the accused for the offence punishable under Sections 498A and 306 of Penal Code and sentencing him to undergo rigorous imprisonment for a period of one year for the offence punishable under Sec. 498A and to undergo rigorous imprisonment for a period of seven years and to pay fine of Rs.10,000.00 and in default to pay fine amount to undergo rigorous imprisonment for one year for the offence punishable under Sec. 306 of IPC.

(2.) A criminal case came to be registered against the accused on the strength of the complaint lodged by one Gangamma, W/o Laxmana on 13.05.2011. The substance of the same is 8 years back marriage of Saraswathi was performed with one Chandrappa of Dhaganikote Village. The spouses set up marital house at Kamalapura Village, Maralawadi. The accused was posing cruelty and torture to the said Saraswathi because of which she fell in well on 13.05.2011.

(3.) A case came to be registered in Crime No.104/2011 for the offences punishable under Sections 498A and Sec. 306 of IPC. It was chargesheeted in C.C.No.835/2013. When the trial started the charge for the said offences was read out and explained to the accused. Accused denied it and claimed to be tried.