SUBHASHACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant - accused is before this Court seeking intervention of this Court in the judgment of conviction dated 20.09.2017 and order of sentence dated 21.09.2017 passed by 1st Additional District and Sessions Judge, U.K. Karwar, sitting at Sirsi in S.C. No.66 of 2012.

(2.) We have heard the learned counsel Sri.M.B.Gundawade on behalf of Sri.Patil M.H. for the appellant-accused and the learned Additional S.P.P. Sri.V.M.Banakar for the respondent - State.

(3.) The factual matrix of the case are that the accused and the deceased got married about ten years back and there was some marital discard between the deceased and the accused. In this regard, mediation efforts were also made and the deceased used to reside in her parent's house. On 09.05.2012, the accused picked up the deceased, who was working in TSS Areca Godown on his motorcycle bearing registration No.KA-31/7724 and on the way, near Malenalli cross, the accused strangulated the neck of the deceased and assaulted with a stone and thereby caused the death of the deceased. The informant- Shrikant Hegde saw the accused running from the spot and found the dead body and he informed the complainant about the said fact. On the basis of the complaint, a case has been registered in Crime No.52/2012 and after investigation, charge sheet came to be filed.