DODDABASAPPA @ GIDDA DODDABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused is requesting the interference of this Court in the judgment of conviction and order of sentence passed by the learned Principal District and Sessions Judge, Ballari (hereinafter referred to as the 'trial Court') in S.C.No.06/2014 dated 20.01.2016.

(2.) We have heard the learned counsel Sri.Vishnu Bhat, who is appearing on behalf of the accused, appointed by the High Court Legal Services Committee and the learned Additional SPP Sri.V.M.Banakar for the respondent-State.

(3.) The genesis of the case of the prosecution in brief is that; the deceased was given in marriage to the accused/appellant about 11 years back. They have begotten a son and a daughter. It is further alleged that since last two years, the accused was suspecting the fidelity of his wife and used to quarrel and even used to snatch the money, which she used to earn. In that light, he used to give physical and mental harassment to the deceased. Though the accused has been advised, he had not mended his character. In that light, when the deceased was working in the field, he took the deceased to the hut and strangled to death on 30.07.2013. On the same day at about 5.00 p.m., the complainant received the phone call about the death. Immediately he along with the relatives came and noticed the dead body of Mahalingamma in the hut of the accused and there was ligature mark on the neck. By suspecting the same, a complaint has been filed.