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In a Criminal Appeal Mahadevappa v/s State of Karnataka the SC recognised statement of deceased parents as most Natural witness. This is the case of 1994 where the accused was alleged to have committed crime of causing death in dowry case. The FIR registered alleged the accused of pouring Kerosene on her wife and burning her to death. However, the trial court of Karnataka acquitted the accused Mahadevappa on the ground that prosecution was not able to prove the charge of demand of dowry& also were not able to prove homicidal death caused to the decease.
State Govt appealed to HC where the HC of Karnataka turned around the judgement of the trial court. The HC held that the prosecution was able to prove its case beyond reasonable doubt & thus convicted the accused of demand of dowry andmurder against the deceased. The HC sentenced the accused to life imprisonment.
Accused by way of SLP filed petition against the HC order at SC. The counsel for the accused contested and said since the current case is of reversal of the evidences thus there should be re-appreciation of evidences on record.
The statements of the deceased father, mother and brother in law directly alleged the appellant and stated that the act of the appellant was of such nature that the deceased was tortured everyday by the appellant. The family members deposed that soon after the marriage the appellant used to ill-treat and assault his wife (the deceased) many times. They also deposed before the trail court that the accused was an alcohol addict who used in the instance of alcohol used to beat the deceased and demand money from the deceased and her parents.
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