MANGALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State. Perused the records.

(2.) The petitioners are arraigned as accused Nos.2 to 4 in Crime No.239/2019 of Konanakunte Police Station, Bengaluru, for the offence punishable under Section 306 of IPC.

(3.) Brief facts of the case are that a complaint was lodged by Smt.Vasantha.H, who is the mother of victim alleging that, about four years ago on 30.11.2015, daughter of the complainant by name Madhu was given in marriage to accused No.1 and after marriage she started living at her matrimonial house and couple blessed with a girl child. After some time of the marriage, it is alleged that accused No.1 and his family members started ill- treating and harassing her with an intention to get site registered in her name from her parents and also on the ground that she begot a female child. In this backdrop, it is alleged that on 19.08.2019, the said Madhu called the complainant and told that her family members are telling her to go out of the house and not to return till she gets registration of the site in her name. Therefore, she has consumed poison and she was admitted to the hospital. Further, she died on 26.08.2019 in St.Johns Medical College hopstial.