MAHADEVAPPA Vs. CIRCLE INSPECTOR OF POLICE NANJANGUD CIRCLE

JUDGEMENT

(1.) THE prosecution story reveals a ghastly crime of murder committed by the accused of his wife on 31-8-1995 at about 11 a. m in land bearing survey number 242 of P. Marally village of Nanjangud taluk.

(2.) THE deceased was living with her parents. The accused wasalso living with the deceased to keep consortium. However, persuading the deceased to come with him to Kerasguru village which is the native village of the accused. The deceased was very abdurate in her stand. This attitude irked the accused on the aforesaid fateful day when the deceased was working in the mulberry field, there was a quarrel between the accused and the deceased and in a fit of a passion, the accused took out the knife and stabbed the deceased in her stomach which resulted in the instantaneous death. P. W. 2, the son of the accused and the deceased was a boy aged about 3 years was present at the scene and an eye witness, immediately runs away from the scene to inform his uncle P. W. 4 who was at P. Marally bus stand. P. W. 3, the mother of the deceased was also sitting with PW4 at the bus stand aiso comes to know about the incident. They go to the scene later on complaint is lodged before the Police. The accused was apprehended. At the voluntary instance of the accused, the blood stained clothes and the knife used for commission of offence came to be discovered. Spot panchanama, inquest panchanama have been duly prepared at the relevant points of time. The statement of other material witnesses with regard to motive and other aspects of the crime recorded/the blood stained clothings were sent to Forensic Science Laboratory examination. After obtaining the reports and on completion of the investigation, the charge sheet was filed.

(3.) AFTER committal, the learned Third Additional Sessions Judgeconducted the trial and convicted the accused for an offence punishable under Section 302 IPC and sentenced the accused to undergo the sentence of life imprisonment.