Karnataka High Court
Vijayanarayana Gowda vs State Of Karnataka By Bilikere Police on 8 February, 2011
V. '_ f.3Y_*'E.§:[i,§§§i2E}3BZ POL«I.C_EH ;
EN THE HIGH comm' OF' KARNA'i.'AKA AT Bmeayoag:
Ii)ATEIIi) 'FMS THE) E1-31"" DAY OF FEBRUARY,
BEFORE >V %
THE HOI\§"B}LB3 MR. JUSTICE' %
c:R1,.A.1_\J<:>.535 OF (Ci).
B ET'NEEN
VIJAYANARAYANA G0wj£)A ,
S/O.LA'I'I§3 SR1 I31a:VI::<}Q_WI)A.'
AGE 43 YEARS, "
R/OASWALU vn,1,AG£:__ V
HUNSUR TAI,LéIs:;' " _ -
MYSORE
'V 3 .. APPELLANT,
[BY SR1"A31.T.£§:?aAéiewAN.3:-
szatz AN. RA1>:<:A;E:R[sV:-1NA,. A..D¥FSA)
AND V '
S'l"'A'_i"E'; OF ;<';AI2:§sA'1'2xKj->,. '
RESPONDENT.
._ {£33.36 usnlfgx;:1g1';€§*;r>;§+s;1;:\4';aIe MAJAGE, HOOP.) m1~sV%'4j::RI..A IS FILESD 11/83 3%; CR.P,C. BY 'i'I~II~:
A1)V0.C,?»,:rL: F'{)I'<'. 'n---us: AIJPELLANT AGAH\§S'I' T}-'IE "'JU§)GI\!'I.¥§NT I312 €14.04 PASSED BY THE E3.O.. FAST TRACK " _ COUR'i.'~III, M.YSORE, IN S.C,NO.29}../Oi - CONVICTING THE ';?-§E4'E.'£§i,I_;AN'E"/ACCUSi93ff) FOR THE OI4'FENCI€ P/U;'S,498--A, 3:336 R;'W' SEC. 34 0? IPC AND U,/S, ~51» OF I.}.§:'. ACT ARI) "'E:§E?ZE'.?"T§%31f's3 CINE} E'"iIPv'I. TO UI'%H")E%IF3{€f}{) R1. .E*7'OR 2 YZf:;"3s.RS ELNS 2 TC) IDA?' 1'<'IE\'E OP' 138.2000/W I.I.)., TO UNIDERGO Rf. _§f"C)R 3 MON'E'I"'1S FOR 'i'i'"iE"j OFFENCIE P/'U/S. »'§«98«»A O}? 1}"?C"£xNI3 FURTE-:I.Ii}{ SENTEENCING I'--KIM TO UNI)f§,1RC:C'$ RE. F AE\3'1)'.I'O raw A FINE OB' 133.2000 ,/W LE1, R1, 14'CsEgf:~:5« FOR 'm1«: 0::-'mxxgczz: P/E;/S. 306 OF IPC. Z£30iE'_H- W.-{_':_:
SISNTENCES SMALL RUN CoNCURR_£«:N'rL.Y_,_ .. .. ._ TE--.118 c:RrMrNA:. APPEAL <i:oéyItN:c3Té?(5;:c: {'2--i.t:;zx_Ri=:\fVs::f THIS DAY, T}"fEl COURT MADE '.l7}'iE Ff'OLLO\VfN , 1 V Junta/§ENT V This appeal has. b€re,r1" f:I;1'e"-Azzctjzzsed in S.C.E\Io.29}4/2001 dated 05.04.2004 pasffic-d C§ff§'ce1', Fast Track Court. M 3;" this appeliant. for the ofibncgév .-- S€i'(TtiOI'1 498A IPC and se11ten(f:'.qg"him..VfAoA:--:ufi'C3<§f9%f(3" R1. for 2 years and to pay fine. Rs.i2'I,QO£)'/¥ and fi21*the::' c0rwict:.ing him for the }3€3'3T}:.iS11E1}Z)Hi€'!A under Sectiora 306 {PC and A'--ser1'{,r3i1(>.ij1.5g,'Vl'1.im--*'t() undergo furthc-71' R1. for 5 years and pe1y"'««i'i1'1e,f0f.§is.2,{)()O/W wiiih def21uii: 0121113653.
2;u. 'I"t. .is-,:. $116 (33536 of t.1'1€ pr0seCu_ti.on £1131: the _ ';1p}*:éaEA121.:1t: 1}}E'1I'£'§£3?d this: :'1<;'~%ce21:e3e:i by name Ni1'1ggarnn1a zmd 3/? X after the n1aI"rj21ge> the deeeaseci wzzs Slibjfiéitifid to haxrasslnem. and emelty by the appeilam, ..'21;:f;:'c§.._"}11s brother who was; eéxrnljaeci as 21c:euseci N()._2'-- * t_r;ia}. Court by n1et4ing<>11i'. to I'1<-%1=A»«p_i1ys:Et:a11V' V'I":1_'_<;z1f1t:=a1 u ennelty which led her to e0m1n i1' s7i.;i'(iide;'- are alleged to have comm_ii','€,-eV&i~»..g;fferi€:&:__p'u;ii's¥i:gxb'i'e'wtinder"
Section 498A IPC. is the appeilami and A2 about 8.00 a.m., the ':;.:.xi:i'e1b1e to bear the Q'/,C*'II%vIv'1'}itt(3C1 Suicide by V accused are aliegeci to have puniehable uvnder Section 3O6,--:re§1ci"i§vi.iv$1'Seeefioii:34 we 1:; further a.1Eeg'-.d aVg_gf2:if1sE't'L'th'e..a.ppeifé_'fit, and accused No.2 that they have A hg§,re1s:ae'<jf.i2e'-deceeieed N.inga_m.me1 for bringing dowry for tehe... p'uvrpc)S§e of 1'r1si:a_lI:ir3g bcyreweli in their iand me t.he'reb3*,: they are: a.11eg'e<:i to have ctonzanifiecl offerzce ' ;§{1'11ié;i1£1biee under SeC,f:.i()'r1 4 of {,').P.A{:'i:. 4
3. The p1'().=3ectutii0n in c)1'de1* to prm-*6 the <.*a$c has examimsd in 21$} 1.4 xvimcsses-3 PW£s,1 to 151» E{I"£(3 '}i3:éiS. ',}.j:;Qt ma.rked Exs5.P,1 in 13.1 I and pmc:iuced M03'.-AI:"i,{} ' 4' The defc-3r1.cre of the aCC?;1§€d~i.S5 ':):1(;>. (5'1'7v'.1j,.h<-3'----1i.'e:)'ié1'--1 denizll.
5. After hearing the V}:;:tg5:;:;(t12ti.€r1'1__ amp! the iearned Sessions 'Judges;w:1.é§'~p'i'e»23.sedflf.()~-hold A2 not guiity of the offence Iévéiied to convict the appeilemtvzzifid._seI§:ter1§":_£;:d aiiébresaid. It is the said Qvfdef'ofj:'QnV"i§it:Q'rsA.kinCi séfitence that is chalienged in this appeal (ire.f£\>'ir5:'ted accused.
Heémd f5r'1' A;-}~I:Bhag2wan, lfiamed Counssel for 'V.°-f;hé*=;1pgje}}%;r.:rf;t, Vijaya Kumar Majage, learned ' ~..GV;{?_\--'(i'i"i'1l:F I1~fV'§fV']f.:P1.Vff§£idf3I"" for the responcic-311%: State. A C€)U.I1S('31 for the appellant subrnits that "»<m_i: Caf Witnesses, PW} W the br()th<::'I' <;>fi:}t1<:% cieceemed, fathziz' of t.1'1€: {ft-3<7:ea:~3ed, PW4 v:iH21g_§<:-3:; PWQ8 seiater ()f11h€': deceased emd PWZ9 close 1'e:1z1t,i'w: of the df-3.C:f3&1Sf_'.C1 have spokela re§.ga1'di:1g t.h(;', i11gredie1'1t.s of U',1_f3:'~_:(3fi.{?I1{§€ and 2111 other reievaxlt. wit4nesss€s have i1L1I'E_}}:'fd h'(3Si;.ile"vt.Q the case cf' the»: proseézrzztiml. -s1_1"EfiéiIE:A$':v.t.F:21i t.E3_e CVid€I]C€ of the I'€1€ltiV€S I1a1H1e1y':.PV=fS;~i, 25;. 8 aalgzi are 11922;" 1*e}at4ivc~3$ of the dcg:-C,'t3.g1sed"'is stT_e13"eoph'Gn.i;:: €1I1C1 that: the evidence of there was some dispL1t;e accused No.2 1-egarding that t.hou.gh the for more than 15 be filed regarding the b€ha*v:i{)1:{f'- :31' in respect to the deceased Ni11gammaL: V_I?~ie..{'L1'rt'he«1'* submits that even PW.7, who is ' V' , of 31:16 and the appcéilant; is aged abaut V' V8'_yé2:1f§'s*g1tL' Th-e z.;in1e when he gave the evidence before the:
C<3.1fi1r€'.,_v~"1a :é.V' f3()f.. supported the case of the p1"oseE:L£ti011. xI{T()\x.:='ev::;i", he has not S'I30k{il"1 aI1yt.hi:{1g about the ill--- ' ~..Vtj1"»e2:i.n1e1'1t: or ha:'a1ssme11t_ to his m.o£he:r by iihtzz a_pp<-31.Iami, .-PW.'? %f1a_:a~:. 5-1-;i'.21'£::3<:i :11 hiss ¢i'.'Vi(ifii'I7i{3~EE that his rz:{§f.E1{»3:* V:
6 C0mmit;te:CI s:.1:i<ti<:ie {)i'1(:', Srir11'vasa fc>1.Em,-wed her 03:1 151"
when she 21fl;<:r3d<:ci the marriage (éeremc:a:1y He has frlrther stmeci in the evidence that _iE::31"c: u%é1:s»hr) quarrel bet.\.-weer} Nirxgammza a11c1"'*21cc1.:::.<;€.ci 1 a_n_ci before her death It is furtiher Counsel that. the evidence 1' £11151_2%:c:éctfég0ri<:a1'i}?"
s"t.at(»3s that deceased:-* b.2155 I'1r<'3':'\}'€';ff:'~fi£l.§1-irgfid i'<3r"h_f:r Share in the property. though' QfLr'1ai.f;1('3i~.f.vas a.i}0t:ted to her in the _fa«:1}1;iiy piace 2.5 dayss prior to tfit-3 fl"e:«§i'i?£°--:3f PWC1 fu'rt1'1er states that §Ni11géi133i:121 {§fa::.'f1o'_i'. awalré of the share aliofiieéci to her. II'«at:'*e11}'fliée:.:aéCfL1$€«d~"xvas interested in taking her :I"r0Ifi§ .f_hE-.- v5p1'é";t)erty from his w.if'e's ;::21:rer11's, the A féxvéts \%?(311E'd¢}'1ax'e ffiade knawn to the deceased, I102' that could be forwardecl to PW.1 and. his I:>rs:;s.t.hfi3_i'f3.rlrierirze, he stibmits that the t.he<)ry' of the " .pr()seC:u"t,ior'1 Ellaii the aC:=::1:.s<=:c:3 was d<--:maI1d1'I1g money for a b<)reweEi is an aE'Lert:h0r1ght: anti :5 not bzzaaed ~ 13:': ar:;%{:1;aE facrtse.
be s.u$i'.ai_:1ed. F'urther he sub.mif.s tzhat. the deceassed had sustained iI1j:1..EI"i.(ifS before her death whiehr_fa.eE:=_is spoken by PWS. '1 to 3. 8, 1.3. Under the (:i1iy;i%2112,$si:2i:f;--<.'es., * it; is proved by the pr0Se<_tu1:i0n.;that the d'ei::€:z;sed_'_:w21$ physically abused and z1ssa£ii.te€*.._TA'by "--i'._Pa'e. ::.1c?':§Tu.$eT;:1. persons during her life t,in1e;-._Thereibre,' he "$Li'brf1'i't.S'the1i:"' the appeal 11121;,' be sazlfiev-'is-xiiexroid of merits. ' ' . V
10. The eommeneed with lodging of; Biiekere Police Station on eenxplaimt, the e0:mpia1"nant:
by r.a21me' stated that he is resident; of H:_3S'1za11_LA'vi1lage",'*.,H_§3.~ has two sisters and elder sister ' N'i'3.}g;an.j:ma<v.xi%as married to V1} aya Narayane Gowda that is. 'the a1p§5el,¥ant. herein about 1.5 years b21(:'k. His sister had goifiwo male arzd (me female child. About {me year 21fi.e,_7 the ma1'riag.;e! his sister was complaining to him amt; her huebarzci we1.:~5 i.E1~t',rea.t'.i11g her and hemtte, they 9 I11ad_e the decreased and ihe acC11s<--:.ci ti} remain in their house. Thctty had t11ereaft.e;*. patttifia-ad her sis't:<';r and the a<:c:11sed and sent, t:I'1é3m to their hcniscn ;'1\b0ut: IE3' *-.ci213,fs prior to giviI1g the Ce:)mpIaint:, they had p;:1.rt:it'i€:V:1'3'.'§ifi--.T:{he property among their brothers, at i'ha_t ~ appeilani; and his brother Malmdeve ".21:t:c:.11st-<Eiti--« .V ' No.2 were instructing his sisterfiio sonzt-';r her fat,her for diggmg 23. bcireivtfil é1nVd--. V constructing 21 1101136. His -$iste19.1_;vé1s% tc.i1i1ig,_t_he_V§said. L fact to them. On he had and in the bus stand peopléhgxd that his another sister by name..Yoshf(;d,a11m1aKvvaé wecsping and c:<:>m§ng and when as1<:ed3h'<%r}' she: siiziééd that deceased Ningamnla was not tV.2:.1kir1g 'a.A1.1'c1 v"cmf~~kn0wi:1g the said fact: he saw his sistex"
Nit'1ga111:r1:a,}'11ear bus stand and his si.st.e:r HT} fac:'t:, was {mt i:aii{ing. 'E'he:'eaf'i.e1", the appelizmt. and Mahadeve ' i';0{>k Ningan"1n'1a in 21 jeep i:oWa.rd:~3 Mysore and he " »-§«:::2§I:>w€:d. them in 'ifhijf KSRTCZ bu$. Whm": {hefty 2:<.»v:%;'1t, ./ I0 mwards I)<ee.pa112.1g;ar. 1318 jeep was coming back t,{)_w22.rd&; H<):::\.»*:/A} amci 'i'.11<::ref<)re, he got'. down frcam 111"}?..][3v!.1:S.._éi-{if} came to Hosva] by 3. Tempo. 'ii"1%1€:3'e:-;1fi:e:t*, vs;-r1'"£ez1 I"iéf'w<§f;i: * into the house of the sisisr, his, S*§E:~'I€r1' x;ir21S f0i,xr1€i Suspecti.z1g some few} play, he 115:3 ib._dgTed tE1_vé .(:.()"tt;11;¥_I>e1.i;I 1 i,
11. in the Court, i5Vv7'.,: 1"~~._}12is.V' ro::%ii,<<*3f:2i*;eEi-. i'Ih'€:said"
versmn given in thc s};ec1fical1y stated that the de<tc?§;ié'€:Ci telling him regarding f.h§: the acCL1sed to her. She in his house. They had of eiders and a(:c'used
13a11*tic:i13afi'.eg1 1',I]: and acco:rding to the pa1;~¥:l1;iye11.h dét:isjQ_n, they sent: Ningamma back. to her ' I_iL1sbeuf;t'i~7s'house. Even the:'eaI'1'.er, the appeilalm, was }':af:1'ssii1g jfiiiiza decreased at the i.I1_si.iga1:ion of acrcused No.2... "'x?.V}1<:2r:evcr. Nin;_--g"amm21 came to their 11011339 and i::<33I'i'z1g {hese facts, he was consoiirig her. E\§i:1gamma jcied an 2003,2001 emti ezme _I::10m:.h prior to 131::-3:' {iee11.h._ €/:/ /.
/ ,x 1 1 PW.l and his b:'<)th:3r were ili-f.reat.iz1g; <:i<:=:te21S§3d by assaulmzg h€;'.}.' and ciexnzinded 111(mey from 11615 "§3_'a_';'1".:éi'aijs house. 'i'heref0're§ he semi his .father in ti1c:----h 'e3:V1s§;%"£$f~ a.c::::'us<:.d to 100}: into the matzter,-' "Ni1<1ge11"--i_nn_a €::£>'1:ap1aii;{1é:1 about the si'::uat.1'.or1 in her h011S'e, in her fat.h*er.«. '£fi'~i}i'e:_ cr0ss.;-eX21:mi11ati0n. he 11as'--rifi:'imiecI the' &;A1;'ggé*s€iOIa' that' he is the active nlembgf of,Ai:'h'e L};;21ri:§}A8;I1ci'A'iEhat he is not related to one was MLC' from MySOF(§~; of PW.1 that there W352-' in the village during {hex made to the police to in{0rni'«aTb0fi1t' He has also stated that i_m_m--e.diatéu1"y idsbliivrsagg at the dead body he has fnot:
1Q'ti:géecf§."L'.f,h%eAA(:0n1j§iéiint.. It is suggested to him that hiTmSe}§'*«V...;i;:1Ci._.P\V_7 B<)m21rase Gowcla and his other bf'a:_t.ht:__1*'a.;e::Séi.u1t.ed A1 and A2 gmd A1 and A2 had filed ..cQmp1a--.ii1.1':: against them. However, he: says that in the A' ";_ff€:g:.f 1998, he might': "have iodgead <:0mpiiaI1t agaiizst. A1 3.12:: A2 fez: €:I;">;€% Saiezi i1I~1::r€21'é:£11:;%.:1'i: {<3 e;i@<::e..:a.s-342:3 Nirxgarrxmex. 12
it is s11gge2st,ed to PW.1 that' ab<:::'ut:. 15 days priest to the date of imtident one Srinivasa had fofiowed the _de_Ce_e;:s_ed on oeeasizm of the mar'ri.é1ge of one Mar--;'-f__ G£3'cirTgi--2:' . Mysore arid sin{:e, PWC1 and his..0t.h.er F;)§£'€3f.}1£%:'_i~. fé2;i.Ie.d {:0 take. action against: Sr3'nivas"a_, coznmitted SU.iCi.d€ by c0'i1.$E;;~miI1g"- pois3_<jr;., said.' suggestion has further"
suggested that PW.1 for the death of the de(:e21ee_¢f1..__'It. being put. to PW.1 as when PVVK1 .fi'r'st. saw answers that his sister might»..1j_aV'e it is eiiefled in the cross"
ezxaminefitigp §1'1xat_ was held in the house 0f Naray'a1j_§iVC:0{2.?da but he cannot teli the date or year fhesaid panc1"1.:«1yath. However, after the said :f3,%IV1VL3h:E1§{'e1'{l1:1:1._N.i1'1gaE'I1EHEi had stayeci 5 to 6 years in the I":§)iiee 0:{'}'Xj_} The youngeet chiid of Ningamma was aged a§)< >i.:i;""1eOhjy;&éa117:3. PW2 Kempe G()'wc1;;1 is the fathex' of {he " Li%<;:<:_eaSe€i. He §"i::1S aiiscj eiiat.ecI in the 321.315: i;e1"m:-:3 as ihzfl:
"/2 13 of PWI1. bath }."E'?g'c1I'CiiI'Ig§ the i}}~i:rse1tn.1ei1i, arid regsifdizig {'.1'1(;', demanci of a<:c:'L1sed N<>.1. for mcmey. Ex.<:epi._b~a}d
-SJE&Hi€'.fi"I€I'1'f that: A}. stariisci harassing Nirigg;1'i'i1m§i"*é,:sk_ii:';:g her to bring money and dtiwry, .__1%1c '=:fi0i."'s_iats§i Vi regarding tiie version of PW.} "=;1b:@ t1if i.h<=: _ (i.<3i:i1a:fé._":'}.._ii1;§ij money for digging a bOT€\V€f};3. §i'i§C} foi' C0Iisifiic'i.it3'1'1wc;'f the"
house. In the it is suggested that he to their house and to st21y'}azii::iiv..vv§V.%srden land and said It is furt.hei' wanted to live in.depsi'}sieni inteziiiion of PW.2, which sL1'g;.gesi:i0ri'4"xv:é1s-ézisd dsriisd by PW.2. PWC3 is pariah i2vi'tr1és3s= iiirhci haVs"'sign.ed Ex.P.1, which is inquest:
i13ijai?1éL:a:§¥1'2;1f' afiid} is akso .21 signatory ti) E.x:.P.2 whmh is spot r:ive1}i_.;é:f::ae1z~. PW/'E is 21 neighbour of the derzzeased and exmitised in Hosvaia Viilags. His heéiuse is at 21 '*A.§iis:i.iiIi<_tz:% of two iiimscts to t.hai: of E§.{3CE,'Ii':3f;'.(ii 1\Ec:>.1i He:
V.-si:st:es that', AE aiici 'i{.i'i£% ds<:ea.s€{i were {}1lEi.1i"1"€'HiE3g 14 bet'wee11 tihem z'c%gz1r(ii:1g the demand of ci(3wr}g" and the said quarr'e}. was for many years. N'ir1gam:n:1_""x~vas leezvirxg the h@use;e some time ztmd after' s<>I_1j¢é"'ii:1;1-ff used 110 join A1. Hewever, when he user_i"€ie to t':1:§e*~. house {EA} {he knew about {he CLLlE1?._"i'8l:; £:i'<:.e.u.Sed"s.{se(:i=;i:::e Close the door of his house h'a-s'VfL:.rt:};.ef a panehayath "W35-3 heid in reejfiecjt-Qt" the di_e pL:te. In the erosswexamination, has :'that. he had not enquired with *A1 iheirqharrei between himseif 21hr:-dv -.t1ii;1e1gh he was in a good relaifin He'«..:e0L2.id'VVViVhfer from the quarrel of h'usbaf1'r1 and oniy for demand ef dowry by hea:"ing_§ the »i§:_1a1*reE} However, he has not advised A1 .ne't; t.(3"qii'arre1 uffih the deceased, her he has aeked 01:33 A 1.
and 6 have {turned hostile to the ease cf .' ihee ;:>I"eSeCutie:1. PW]? is the $011 of A1. he has; i'.i,EI'E1€'.(i '._h'£';..~;'+.*'€,iie: to the ease 0f the p':*0ee<é11i.i£)EL He }"1;;:s:= , .
15 (:a1i:eggori(t2111y stated that there was :10 quarrel between the cieeeasaed Ni1'1gg3.n1n121 and the a.cCused 21n<i_.'dj1'2:t',T'his mczaizher has Co1nmii'i:ed suicide one Sri11i'v:':saAff;E}:c>favt:d'~ her on 15?" when she :gz.t:i'.e.r"1_c1<:>.d at ' Mysore. PW.8 Y21Sh{)d&1I1"1II1€1":"iS:hi;fh€ :3i_$§'i'<;3;" A cfi_""~..if1e deceased. She stfiates §hv&:;Y,_ '{:.'(_1€ re}a__t,10Iui~be'tfi2Gee1£: her". sister and the 21ec2_1$ed.V 'fir.sst..»c:jhi1d was strained and e1LécL1se§i§?§3'. dowry and he was if;-61' parents house.
Ni11ga.mma"VL'i2S'aét;I" the said i11--trea'tme111:. On tivie had come to Hosvaia Vi11.age-_ai:§1 at had been brought to the bus ;€.:a1ji(l.vbV§V;* She has stated that. A1 and A24;jv.fere carzyihg Ningamma in the Jeep. She has V ' fui*'i:he'r ':3-té1i;ed that Nmgamma was having injury on her CFOSSe€X£'1I}"liI1€U{..iOI1, she has st:at;ed that '2'§if1g21mI1§g; having injuries all over her 130(1); but the Séiifi i7°a1r;ti:' " is 110:". s'z,aiee:i b€',f{)}"€f the £:)(}'Ei(.:(-:§e PWI9 .' ..i'v}?,M'2:t;%eg<mr'{121 $3 the p:amc::hay21cia2', Wm') 1121s :s;t.aE:ed that: 17
13. Q11 21 <;:arefu.E perusai of the e,videnee on record it is seen tltiat E';h0L1gh about one 01* five years ciate. sf Imxrriage probabiy during; c1e3ivery,~'i:)f ' .
child of the deceased, there sit;'21.irie'd "r»:§§e1tfi'();éf;ship between the husband and x>vife"Q\,arf§_i(?i*:
holding of the par1ehayat.h. --I':fi."::>we\ze'1*, it that} . L' abeut 7 to 8 yea1'e ,.p;*i01' was no quar'I'e1 betweerl the wife and they were " eiiong with the children. the appellant was the property of PW.2 and out in the evidence of the PWQE.-V that" €:,1i1e'~c:§eee2zsed was not aware of {he share t,e~.the Censequentiyg she was; not .rnigzking*-.i:f1e'frequest to PW .2 and his sscms For ihe half acre «:1__f"iafi'd which allotted {:0 her in the pa'rtit.i0n. V A."iTIr1_e1'eVf<:>.1'e, the demand for dowry to the accused for the "'._p71'1r':pesse ef ciiiggingg boreweii. fiem em: of the sshare 2*» ,/ "
f