MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-accused has approached this Court by way of appeal seeking the intervention in the Judgment passed by the District and Sessions Judge, Koppal (herein after referred to as the trial Court), in Sessions Case No.74/2015 dated 21.01.2017 whereunder the accused appellant was convicted and sentenced for the offence punishable under Section 302 of IPC.

(2.) We have heard the learned counsel Sri.S.S.Yadrami for the appellant-accused and the learned Additional S.P.P. Sri V.M. Banakar for the respondent-State.

(3.) The case of the prosecution in brief is that the daughter of the complainant was given in marriage to accused about 15 years back and they have begotten a daughter. It is further alleged that since two to three years prior to the incident, accused without there being any reason used to quarrel and also used to abuse and assault his wife. It is further alleged that on 7/8/2015 at 3.00 p.m., the accused again quarreled with his wife and abused her. The same was witnessed by some of the witnesses who were present infront of the house. Though they advised the accused, suddenly accused became enraged and thereafter, he told that he will not leave his wife and assaulted on her head, face and legs with fire wood and caused grievous injuries on her head and other parts of the body. Because of the injuries, she died on the spot.