THIMMA @ THIMMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Appeal No.3612/2013 has been filed by appellant/accused No.1 and Criminal Appeal No.200065/2020 has been filed by appellant/accused No.2 challenging the judgment of conviction and order of sentence passed by the Prl. Sessions Judge, Raichur in S.C.No.62/2011 dated 13.03.2013.

(2.) We have heard the learned counsel Sri T.H.Avin for the appellants/accused Nos.1 and 2 and Sri Prakash Yeli, learned Addl. SPP for the respondent/State.

(3.) The genesis of the case of the prosecution in brief is that on 07.08.2010 Bandeppa filed a missing complaint stating that his relative Virupaxagouda was missing from the house at about 8:40 p.m. on 07.08.2010. A missing case was registered. Later on 11.08.2010 at about 4:00 p.m. the police informed the complainant that in Bijanagera hillocks area a dead body has been seen, so they went there and saw the dead body which was eaten by the animals and only muscles of left leg were remaining. Based on the articles found near the dead body and corns in the left leg of the deceased, the dead body of the deceased identified by the complainant along with son of the deceased and further investigation was conducted and a charge sheet came to be filed.