BASAPPA TIPPANNA MURKUMBI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant accused challenging the judgment of conviction and order of sentence passed by the I Additional District and Sessions Judge, Dharwad, sitting at Hubballi in Sessions Case No.70/2012 dated 09.01.2014.

(2.) We have heard the learned counsel Smt.Anuradha Deshpande, who has been appointed as a Standing Counsel from the Legal Services Authority, High Court of Karnataka, Dharwad Bench, Dharwad and the learned Additional S.P.P. Shri V.M.Banakar.

(3.) The genesis of the complaint is that the daughter (deceased) of the complainant was given in marriage to the accused about 18 years back. They have begotten a male child and he was studying in 10th standard. Sometimes the deceased and the appellant accused used to stay with the parents of the deceased. Two years prior to the death, they had shifted their house to Manoj Park, Hubballi. There the deceased and accused used to stay. The accused was working as a watchman and they used to stay in a shed. The son of the accused and the deceased had been to the house of the complainant on the previous date of the alleged incident. It is further alleged that the accused was addicted to bad vices and he used to suspect the character and fidelity of the deceased wife and used to quarrel often. The complainant and the neighbours advised him. Inspite of the said advise, everyday he used to make galata.