LAKSHMI Vs. STATE

JUDGEMENT

(1.) The petitioner is the wife of the first accused namely Jyothi Kumar. Crime No. 119 of 2009 has been registered against petitioner and her husband Jyothi Kumar for offences under Sections 302 and 201 of the Indian Penal Code, 1860 on the allegation that both of them had conspired and committed the murder of father and mother of first accused in their house during the evening of 5-7-2009.

(2.) I have heard Sri S.C. Baghavan, learned Senior Counsel for petitioner and the learned Government Pleader for the State.

(3.) The first informant is the younger brother of first accused. As could be seen from the contents of first information, the father of first accused namely deceased Venkataswamy was an ex-servicemen. After retiring from defence service, he was working in KSRTC for sometime. An extent of 5 acres of land was granted to him for the services rendered by him. His wife namely Lakshmamma was allotted a site measuring 50 x 60 in HBBR layout, which they had sold for a sum of Rs. 90 lakhs. Deceased Venkataswamy and deceased Lakshmamma were living in the ground floor of the building. It belonged to deceased Venkataswamy. In the adjoining portion, the first accused and his wife were living. In the first floor of the house, complainant and his family members were living.