T N NAGRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant in this case was one of the eight persons charge-sheeted by the investigating agency for the murder of a lady by the name, Nagalambika. The appellant is said to have married that lady though he had another wife (Vijay Laxmi, PW 9) living, at the same time. Nagalambika was murdered by throttling on the night of 5.10. 1994. The appellant, his parents, his brothers and two sisters were made the accused for persecuting Nagalambika, while appellant, particularly, for murdering her and all the other accused for criminal conspiracy and causing disappearance of the evidence of the murder.

(2.) The trial court acquitted two of the brothers of the appellant (accused nos. 4 and 6) but convicted all the rest for various offences including the offence under Section 302 read with Section 34 of the Indian Penal Code. However, the High Court acquitted all others except the appellant. Regarding the appellant, the High Court found that circumstances are sufficient enough to establish his guilt for the murder of Nagalambika.

(3.) After hearing both sides we are satisfied that the concurrent findings arrived at by the two courts is well merited and no exception can be taken to it. It is unnecessary for us to enumerate those circumstances once again or the details of the evidence in support thereof. Suffice it to say that there is no reason for us to dissent from the conclusion made by the two Courts regarding the guilt of the appellant.