MUTTAPPA YADAPPAPUJERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order dated 30th April 2018, passed in S.C. No.151/2016 by the V-Addl. District and Sessions Judge, Bealgavi, the accused therein has preferred this appeal.

(2.) The case of the prosecution is that the accused being the husband of the deceased Chandrawwa was residing in a hut situated in R.S.No.113 of Nidagundi village along with her. He used to come late to the house and was in the habit of visiting others houses also. The deceased suspected the character of the accused and used to question him. The accused used to get angry when he was being questioned and for that reason he used to harass the victim mentally and physically. On 05.02.2016 at about 5:00 p.m. when the deceased again questioned the accused about his habits, he got angry and with an intention to murder the deceased, the accused assaulted her with bamboo stick all over her body and when she fell down, he took a rope which was nearby and tied the rope to the neck of the deceased tightly and murdered her. At that time, CW16 (PW8) tried to come to the rescue of deceased and the accused threatened him. He further spread false news stating that the Chandrawwa- deceased has committed suicide. Based on the said allegations, the accused was charged under Sections 498-A, 302, 203 and 506 of the IPC.

(3.) The prosecution to prove its case, examined PWs.1 to 22 and got marked Exs.P1 to P53(a). Further, MOs.1 to 8 were also marked.