YAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been preferred by the appellant/accused against the judgment of conviction and order of sentence dated 30.04.2015 passed by the learned Addl. District and Sessions Judge, Gadag in S.C.No.18/2014.

(2.) We have heard the learned counsel for the appellant Sri. Prashant S. Kadadevar and also the learned Addl. SPP Sri. V. M. Banakar.

(3.) The factual matrix of the case as per the case of the prosecution is that; Deceased Hanamavva and accused were husband and wife. One year prior to the alleged incident, they came and started to reside at Nargund plot along with their children. Accused was a lorry driver and he used to go out of Nargund 3 to 4 days along with the lorry. At that time, the deceased used to reside along with her children. It is further case of the prosecution that, as and when the accused used to go to the house, he used to quarrel with the deceased by suspecting her character and chastity.