KUM.SHUBHA @ SHUBHASHANKAR D/O SRI B.S. SHANKARANARAYAN Vs. STATE OF KARNATAKA BY THE STATION HOUSE OFFICER

JUDGEMENT

(1.) ACCUSED 1 to 4 in S.C. No. 314/2004, on the file of Fast Track Court XVII at Bangalore City, have filed Criminal Appeal Nos. 765/2010, 774/2010, 757/2010 and 722/2010 respectively against judgment of conviction of accused 1 to 3 for offences punishable under Sections 302 and 120B IPC and conviction of accused No. 4 for offences punishable under Sections 302, 120B and also for an offence punishable under Section 201 IPC. Criminal Appeal No. 856/2010 is filed by the State for imposition of death sentence to accused No. 2 and also to set right discrepancies relating to sentence imposed on accused 1 to 3.

(2.) WE have heard Sri H.C. Hanumaiah, learned Counsel appearing for accused No. 1, Sri T. Prakash, learned Counsel appearing for accused No. 2, Sri Amar Correa, learned Counsel appearing for accused No. 3, Sri C.V. Nagesh, learned senior counsel appearing for accused No. 4 and Sri B. Venkat Rao, learned Special Public Prosecutor appearing for respondent/State in the appeals filed by accused 1 to 4 and for appellant in the appeal filed by the State. Since these appeals have arisen out of same judgment, they are clubbed for being disposed of by this common judgment.

(3.) IN the marriage engagement, parties decided to perform marriage of B.V. Girish with accused No. 4 -Shubha on 11.04.2004 in GNR Kalyana Mantapa at Bangalore. Before marriage engagement, B.V. Girish and accused No. 4 -Shubha were moving together and they were close to each other. Before the marriage engagement, the elders namely parents of B.V. Girish and parents accused No. 4 had obtained consent of B.V. Girish and accused No. 4 for their marriage.