Nanavati, J. - (1.) This appeal arises out of the judgment and order passed by the High Court of Karnataka in Criminal Appeal No. 85/91.
(2.) The High Court confirmed the conviction of the appellant under Section 498-A, IPC, set aside his conviction under Section 302 IPC and convicted him under Section 304-B IPC. The order of sentence was also modified.
(3.) What is held proved against the appellant is that his wife, Vijayalakshmi, died an unnatural death within 2 years of their marriage and that before her death she was subjected to harassment by him because she was not bringing from her parents the remaining amount of dowry promised to him.;