SHARANAPPA S. KALLUR, S/O SIDDARAMAPPA Vs. THE STATE OF KARNATAKA REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) This revision petition is by the accused, who was convicted for the offences punishable under Sections 498A of the I.P.C. and Section 4 of the Dowry Prohibition Act, 1961. The trial court sentenced him to one year simple imprisonment and to pay a fine of Rs. 10,000/- for the offence punishable under Section 498A of the I.P.C. and to six months imprisonment and to pay a fine of Rs. 5,000/- in respect of the offence punishable under Section 4 of the Dowry Prohibition Act, with default sentences.

(2.) The case of the prosecution in short is that, complainant Jayashree (P.W.1) was married to the Petitioner herein on 26.8.1989 at Canara Union Kalyana Mantapa, Malleshwara, Bangalore, and at the time of the marriage, one Bajaj Scooter, one colour T.V., gold chain and ring, watch and cash of Rs. 50,000/- was given with other household articles. The couple lived happily for two years and, according to the prosecution and the complaint version, the Petitioner-accused began to demand more dowry of Rs. 20,000/- and wanted his wife to get her share in the property of her father in her name and apart from that, the accused gave cruel treatment to the complainant and she was forced to consume sleeping tablets. The harassment continued even upto the year 1999 and the accused also assaulted his wife on the head and sent her out of the house. Consequently, a complaint was lodged by the wife as per Ex.P-1 alleging cruelty and dowry harassment.

(3.) The complaint led to a case being registered against the Petitioner and, after completion of the investigation which included recording of the statement of the neighbours as well as the brother, sister and mother of the complainant, statements of two doctors -P. Ws.7 and 8, were also recorded and finally, charge sheet was submitted against the accused.