RAMESH VITHAL PATIL Vs. STATE OF KARNATAKA
LAWS(SC)-2014-3-74
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on
March 31,2014
Ramesh Vithal Patil
Appellant
VERSUS
STATE OF KARNATAKA
Respondents
Referred Judgements :-
CHANDRA MOHAN TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]MADAN LAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
K PREMA S RAO VS. YADLA SRINIVASA RAO [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
GANPAT VS. STATE OF HARYANA [REFERRED TO]
THANU RAM VS. STATE OF MP [REFERRED TO]
NARWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAKHAL DEBNATH VS. STATE OF WEST BENGAL [REFERRED TO]
TULSHIRAM SAHADU SURYAWANSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
GURNAIB SINGH VS. STATE OF PUNJAB [REFERRED TO]
BABU @ BALASUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
SHYAMAL SAHA VS. STATE OF WEST BENGAL [REFERRED TO]
Cited Judgements :-
JALADHAR KHAN AND ORS. VS. THE STATE OF WEST BENGAL [LAWS(CAL)-2016-3-89] [REFERRED TO]MUZAFFAR KHAN ALIAS JAFARI VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2016-1-88] [REFERRED TO]
SHRAWAN S/O PRAHLAD VS. STATE OF M P [LAWS(MPH)-2018-1-242] [REFERRED TO]
GUMANSINH @ LALO @ RAJU BHIKHABHAI CHAUHAN VS. STATE OF GUJARAT [LAWS(SC)-2021-9-8] [REFERRED TO]
STATE OF GUJARAT VS. HARSHOORBHAI K DHADHAL & 1 ORS [LAWS(GJH)-2015-10-298] [REFERRED]
MUZAFFAR KHAN VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2016-1-57] [REFERRED TO]
NOOR MOHAMMAD VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2020-1-238] [REFERRED TO]
ACHYUT BHASKAR KALE VS. STATE OF MAHARASHTRA [LAWS(BOM)-2021-9-26] [REFERRED TO]
LALAN RAM, SON OF SHRI SHIVJI RAM RESIDENT OF MIRGANJ P S- BEGUSARAI TOWN, DISTRICT VS. STATE OF BIHAR [LAWS(PAT)-2018-1-120] [REFERRED TO]
STATE VS. RAJPAL @ RAJU & ORS [LAWS(DLH)-2014-9-701] [REFERRED]
MUZAFFAR KHAN ALIAS JAFARI VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2015-1-66] [REFERRED TO]
STATE VS. HABIB [LAWS(DLH)-2014-5-444] [REFERRED TO]
TEJRAM VS. STATE NCT OF DELHI [LAWS(DLH)-2014-11-81] [REFERRED TO]
SAHDEO SAHU VS. STATE OF JHARKHAND [LAWS(JHAR)-2023-5-19] [REFERRED TO]
BHAJJU VS. STATE OF.M.P [LAWS(MPH)-2021-8-17] [REFERRED TO]
NEELAM KUMARI AND ORS. VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2015-7-63] [REFERRED TO]
MAYA DEVI & ANR. VS. STATE OF HARYANA [LAWS(SC)-2015-12-13] [REFERRED TO]
SHAMSHER ALAM SON OF MAHAMMADIN MIYAN VS. STATE OF BIHAR [LAWS(PAT)-2018-3-104] [REFERRED TO]
DHIRAJ CHOUHAN SON OF ANUPLAL CHOUHAN VS. STATE OF BIHAR [LAWS(PAT)-2017-7-174] [REFERRED TO]
JUDGEMENT
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(1.)The appellant-accused no.1 was tried along with five others (original accused nos. 2 to 6 respectively) by the III Additional Sessions Judge, Belgaum for offences punishable under Sections 498-A, 304-B read with Section 34 of the IPC.
(2.)Accused no.1 is the husband of deceased Hira alias Vaishali ('the deceased', for convenience). Accused no. 2 is the father of the appellant, accused nos. 3 & 4 are the brothers of the appellant, accused no. 5 is the wife of accused no. 2 and accused no. 6 is the wife of accused no. 3.
(3.)The appellant was married to the deceased on 27/06/1985. According to the prosecution, the appellant and other accused subjected the deceased to cruelty in their house at Kasaba Nandgad, Taluka Khanapur, District Belgaum. They asked her to bring five tolas of gold and Rs.10,000/- from her parents. On account of this unbearable cruelty, on 10/12/1987 the deceased committed suicide by jumping in the Malaprabha River near Khanapur along with her ten month old daughter Jyoti.
(2.)Accused no.1 is the husband of deceased Hira alias Vaishali ('the deceased', for convenience). Accused no. 2 is the father of the appellant, accused nos. 3 & 4 are the brothers of the appellant, accused no. 5 is the wife of accused no. 2 and accused no. 6 is the wife of accused no. 3.
(3.)The appellant was married to the deceased on 27/06/1985. According to the prosecution, the appellant and other accused subjected the deceased to cruelty in their house at Kasaba Nandgad, Taluka Khanapur, District Belgaum. They asked her to bring five tolas of gold and Rs.10,000/- from her parents. On account of this unbearable cruelty, on 10/12/1987 the deceased committed suicide by jumping in the Malaprabha River near Khanapur along with her ten month old daughter Jyoti.
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