M.M. ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant/accused has filed this appeal against the judgment of conviction filed for offences punishable under Sections 302 and 201 IPC.

(2.) THE accused was tried for the following charges: "That you accused on 21.11.2004 at about 1.00 p.m. in the Coffee Estate of C.W. 19 Sri Sanath K.T. situated at Hanagallu Village in Somwarpet Taluk, committed theft of Golden Chain, pair of golden ear rings, pair of bangles and key bunch belonging to deceased Smt. Ramakka, and in committing theft of above said articles you accused voluntari1y caused death of deceased Smt. Ramakka by assaulting her with a katti, and thereby committed an offence punishable under Section 392 IPC within the cognizance of this Court. Secondly, that you accused on the same date, time and place did commit murder by intentionally causing the death, of deceased Smt. Ramakka by assaulting her with katti, and thereby committed an offence punishable under Section 302 IPC and within the cognizance of this Court. Lastly, that you accused on the same date, time and place, after committing the offences of murder and robbery punishable with death or imprisonment for life, and imprisonment which may extend to 10 years, did cause certain evidence of the said offences to disappear, by burrying the dead body of deceased Smt. Ramakka in heap of dry leaves, with an intention of screening yourself from legal punishment, and thereby committed an offence punishable under Section 201 of IPC within the cognizance of this Court. 

(3.) THE learned trial Judge on appreciation of evidence and on hearing the learned Counsel for parties convicted the accused for the aforestated offences. Therefore, the accused has filed this appeal.