NAGARATHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is filed by the petitioner, who is the accused in Sessions Case No.1373 of 2016 on the file of the LXXI Additional City Civil and Sessions Judge, Bengaluru, for having dismissed her application filed under Sec. 227 of the Code of Criminal Procedure (for short, 'the Cr.P.C.') vide order dated 9-3-2018.

(2.) The accused has been charge-sheeted by the Yelahanka Police Station for the offences punishable under Sections 498-A and 306 of the Indian Penal Code (for short, 'the I.P.C.') on the complaint of one Srinivasa P., the father of the deceased-Shilpa.

(3.) The brief facts of the prosecution case is that, the complainant's daughter-Shilpa was given in marriage to the son of the accused in the year 2010 and she is having a daughter and a son. After one month of the marriage, the petitioner, being the mother-in-law of the deceased, always used to pick up quarrel with the deceased, abuse her and instigating her son to quarrel with his daughter. In this regard, there was panchayat held in the presence of the elders. They have advised the accused, but in spite of the same, the accused continuously used to harass the daughter-in-law stating that she was not good daughter-in-law to their family and not able to do the household work properly and due to continuous harassment, his daughter committed suicide by hanging to a ceiling fan on 29-6-2015 at 12 noon in the house of the accused.