H. NAGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-Sri. Nagaraja S/o H.Venkatesha is before this Court, seeking intervention in the judgment of conviction and order of sentence passed by the learned III Additional District and Sessions Judge, Bal lari, sitting at Hosapete (herein after referred to as the 'trial Court' ), in Sessions Case No.5056/2014 dated 26.7.2017.

(2.) We have heard the learned counsel Sri. K.L.Pati l for the appel lant-accused and the learned Additional S.P.P. Sri V.M. Banakar for the respondent-State.

(3.) The genesis of the case of the prosecution in brief is that accused is the distant relative of the deceased. He used to visit the house of the deceased and was trying to win over his wife. He used to visit the house when the complainant and the deceased were not there in the house, by taking lunch and diner. It is further alleged that in order to make his way clear, he assured the deceased of an employment in B.M.M. Factory and on 21/6/2014, he took him by getting his bio-data prepared with Ramtech Computer Centre. The deceased on his motorcycle bearing registration No.KA-35/S-4587 towards the factory. At about 3.30 pm, he purchased Imperial Blue whisky from Kalpana wine shop and accused told the deceased to stay in the said place and thereafter, the accused purchased the Dupont Coragen pesticide from Venkateshwara Traders and Ferti l izers and mixed the said pesticide in the whisky by sending the deceased to get '7 up' cold drinks behind the said shop and mixed '7 up' cold drinks in the said poison mixed whisky and made him to drink. Thereafter, left him near Sneha Cel l phone shop and one auto driver brought the deceased at about 4.30 pm, to the house in a serious condition to his house. Thereafter, the wife of the deceased took him inside and by his seeing condition, he was taken in a auto rikshaw to M.M.Hal l i Government hospital at 7.30 pm., whi le under treatment, the deceased died.