GOVINDA REDDY KRISHNA Vs. STATE OF MYSORE

JUDGEMENT

(1.) These four appeals, the first two by Certificate issued by the High Court of Mysore under Art. 132 (1) of the Constitution of India and the other two by Special Leave granted by this Court under Art. 136 of the Constitution of India, arise out of a sensational and gruesome murder of a lawyer of Bangalore and some of the members of his family at Bangalore in Mysore State.

(2.) The case of the prosecution lies in a small compass and may be stated thus: Belur Srinivasa Iyengar, at the time of his death, was 74 years of age and had amassed substantial properties. His first wife died in 1936 leaving behind her a son, who is said to be insane, and two daughters. After the death of the first wife, he married Vengadamma in February 1937 and had three daughters and three sons by her. Prior to 5th June 1956, Belur Srinivasa Iyengar had fractured his leg and was confined to bed. On the night of 5th June, 1956, the inmates of the house retried to bed as usual. Belur Srinivasa Iyengar was sleeping on a cot in his bed-room. His wife, Vengadamma, her daughter Rangalakshmi, her two sons Lava and Kusha and her mother Singamma were sleeping on three costs in a room adjoining the bed-room of Belur Srinivasa Iyengar. The other two daughters, Ratna and Prasanna, were sleeping in a separate room. Their servant, Ramalingam, was sleeping in the veranda. There was also a watch-dog in the house. Belur Srinivasa Iyengar being a rich man, there were cash, jewels, silver ware and other valuable articles kept in his house in iron-safes, almirahs, trunks and suit cases. On the morning of 6-6-1956, it was discovered the house was broken into and that some of the inmates of the house, viz., Belur Srinivasa Iyengar, his wife, mother-in-law, his two sons Lava and Kusha and their servant, Ramalingam, were lying dead with serious injuries on their bodies. The dog was also found doped and lying in a dying condition. The valuable articles from the iron-safes, almirahs and other boxes were found removed. Rangalakshmi, a daughter of Belur Srinivasa Iyengar, was found leaning against a wall with bleeding injuries on her head and in an unconscious state.

(3.) The version of the prosecution is that the appellants, who are related or at any rate closely associated with one another, getting scent of the fact that Belur Srinivasa Iyengar kept cash and valuable jewels in his house, conspired to commit murder and robbery, broke into his house on the right of 5th June, 1956 with deadly weapons, doped the dog, killed the servant, murdered Belur Srinivasa Iyengar, his wife, mother-in-law, two sons Lava and Kusha, caused grievous injuries to Rangalakshmi, took away the booty gathered in the house and divided the spoils amongst themselves.