(1.) The present appeal has been preferred by the appellant/accused being aggrieved by the judgment of conviction and order of sentence passed by the II Addl. Sessions Judge, Ballari in S.C.No.36/2013 dated 28.10.2013, whereunder the appellant/accused has been convicted and sentenced for the offences punishable under Sections 498-A and 302 of the IPC.
(2.) We have heard the learned Amicus Curie for the appellant/accused and the learned Addl. SPP for the respondent-State.
(3.) The case of the prosecution in brief is that, the accused got married the deceased about 13 years back. On 09.10.2012, the accused subjected her to cruelty by harassing her both mentally and physically by abusive words. As the deceased had not prepared pork, on the same day at about 6.45 pm, the accused took the deceased to bring masala items to APMC market in Tekkalakote and with an intention to commit murder of the deceased, picked up quarrel with her and assaulted her with hands, kicked to her stomach with his legs and assaulted her with size stone on her head, stomach and legs, due to which the deceased sustained grievous injuries and she has been sent in the Ambulance to the hospital and there she breathed her last at about 7.30 pm. On the basis of the complaint a case has been registered and after investigation, charge sheet has been filed.