B. S. NAGARAJAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is the accused in S.C.No.127/2012 on the file of IV Additional District and Sessions Judge, Doddaballapura, who has been convicted for the offences punishable under Section 302 of IPC. Being aggrieved by the judgment of conviction and order of sentence to undergo life imprisonment and fine of Rs.10,000/-, the accused has preferred this appeal.

(2.) Brief facts which are necessary for disposal of the appeal are as under: On 24.02.2011, the accused filed a complaint before the Rajanukunte Police contending that he had been to work, at around 5.30 p.m., he returned from his work place along with his friend Subramani (PW.6) and children. He went inside and brought banana and biscuits to treat his friend Subramani (PW.6) and in order to prepare tea, he went inside the kitchen. At that juncture, PW.6 enquired about wife of the accused and accused replied that she also had a meeting on that day and she had gone out.

(3.) Based on the complaint, police registered a case in Crime No.217/2011 and investigated the matter.