TOUSEEF ALIAS TOUSEEF AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the prosecution is that the deceased Sunda-ramma, was residing in the adjacent Par-ushrama Road, with her daughter, since the previous five months. That when the complainant was in his house at about 9.45 p.m., on 30.11.2010, a local resident by name Ningaraju came and told him that the deceased had caught fire in her residence and was screaming. Immediately, he went to the spot and found the deceased was on fire and was howling. The neighbours were attempting to douse the fire. One person who was present in the spot, stated that he would go and bring an auto-rickshaw to shift the deceased to the hospital. The deceased was continuing to scream in pain. Thereafter, the complainant shifted the deceased to K.R. Hospital, Mysuru with the help of his friend Sathish.

(2.) On the way to the hospital, the complainant asked the deceased about the incident. She told him that she married Mahadeva of Mavinakoppallu Village in T.Narasipura about 15 years ago and they have a daughter. That she came with her daughter to Mysuru about 7 years earlier and was residing at a house situated at 10th Cross, Ashokpuram, Mysuru. That one Touseef, the accused acquainted with her while she was going to the city for work. They developed an illicit relationship. He secured a rented house in Parusharama Road of K.N.Pura, that is where she is residing. Touseef was already married and had a daughter. He was residing with his wife and daughter in Alimnagar. That he was doing business of dealing with cars.

(3.) The day before the incident i.e., on 30.11.2012, she had gone to Mahadeshwara Hill Temple along with Touseef. They returned back at 11.00 a.m. Touseef had left her near the ring road. From there she came home in an auto rickshaw. Touseef telephoned her landline at about 11.30 a.m. She could not answer the phone since she was having a bath. Thereafter, he came in the afternoon, abused her in vulgar language and stated that he would come in the evening to settle all the issues. He would constantly taunt her questioning her chastity. He would also assault her. On 30.11.2010, at about 8.00 p.m., Touseef came to her house in a drunken state and picked up a quarrel as usual, by suspecting her fidelity, abused her in a filthy language and slapped her. Thereafter, he brought kerosene oil from the kitchen, poured it on her and lit her on fire. She started screaming. Touseef went outside the house. People gathered there. It is the further case of the prosecution that the deceased succumbed to her injuries at about 2.55 a.m., on 1.12.2010 namely, on the night of 30.11.2010.