STATE OF KARNATAKA Vs. PARASHURAM APPAJI HOSAKOTE

JUDGEMENT

(1.) The State is in this appeal being aggrieved by the judgment dated 18.10.2014 passed by I Additional Sessions Judge, Belgaum in S.C. No.147/2013, wherein the learned Sessions Judge acquitted the respondent for the charge under Section 302 of IPC.

(2.) The brief facts of the prosecution before the Sessions Court are as under :

(3.) On receipt of complaint, the Police registered a case in Crime No.36/2013 in Shahapur Police Station and investigated the matter. Police conducted Inquest mahazar, shifted the dead body to the hospital for post mortem examination and also conducted a spot mahazar. On the same day, at about 11.45 p.m. accused was arrested and his voluntary statement was recorded and pursuant to such statement, investigating agency recovered a spade used for the offence. On thorough investigation, a charge sheet was filed against the accused.