BHEEMANNA Vs. STATE

JUDGEMENT

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

(2.) There is no dispute that the deceased was the wife of the petitioner and their marriage took place about 14 years ago. The husband and wife were residing together for some time and thereafter it is alleged that the petitioner has addicted to alcohol and started abusing the deceased. In spite of several advises, the quarrel between the husband and wife continued. It is alleged that about six months back, the brother and sister of the petitioner have started instigating the petitioner to abuse his wife. In this context, about 15 days prior to the incident, the petitioner has abused the deceased stating her to go and die.

(3.) At this stage, it is not known as to, what happened in the intervening period of 15 days, because, 15 days prior to the incident the deceased was residing in the house of the complainant. It is stated, that the brother and sister of the petitioner have telephoned to the deceased and asked her to give divorce to the petitioner, otherwise, she should die. In this context, being frustrated in life on 01.07.2019 in the evening at about 6.00 p.m. the deceased committed suicide by pouring kerosene on herself and lit fire, in the bathroom, which is situated out side the house of the complainant. On these allegations, the police have registered a case and investigated the matter.