RAMANNA SHAMBHULING BORAGERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Additional Advocate General appearing for the State.

(2.) The appellant was the accused before the court below for offences punishable under Sections 498A, 302 and 504 of the Indian Penal Code, 1860.

(3.) The case of the prosecution was that the accused and his wife Eramma along with their children were residing in a rented house belonging to one Smt. Gundamma, who was examined at the trial as PW9, and they were living in that house for five years prior to the complaint.