M. HANUMANTHRAJU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant/accused has filed this appeal against. the judgment of conviction for an offence punishable under Section 302 IPC.

(2.) THE appellant was tried for the following charge: "That you on 12.10.2006, at 8.00 a.m., in your house at Shivanapura Village, within the limits of Varthur police station, committed murder of your wife, Venkatalakshmamma. By intentionally causing her death by assaulting her with a chopper, suspecting her fidelity and thereby committed offence punishable under Section 302 of IPC and within the cognizance of the Court of Sessions 

(3.) WE have heard Smt. Rajamani, learned Counsel appearing for accused and Sri N.S. Sampangiramaiah, learned HCGP appearing for State.