C. N. THIPPESWAMY Vs. STATE

JUDGEMENT

(1.) The accused/husband filed the present appeal against the judgment of conviction and order of sentence dated 19.10.2016 made in SC.No.128/2013 on the file of the Prl. District and Sessions Judge, Chikkamagaluru, convicting the accused for the offences punishable under the provisions of Sections 302 and 201 of IPC.

(2.) It is the case of the prosecution that about 3 years back, the complainant's brother's daughter Nagaveni had married the accused who is the resident of Hirehalli Village, without informing their parents. After the marriage, they were residing at Pavagada. Thereafter, they shifted their residence to Kesavinahaklu Coffee Plantation. On 18.07.2013 at 9.00 p.m., some body has telephoned and informed that Nagaveni has died and case is registered in Aldur Police Station. As brother of the complainant was admitted in the hospital, he informed the same to the complainant. The complainant has enquired victim's sister Shilpa and she told that about two months back, Nagaveni had called her and informed that when she had been to Nayakanahatti fair, at that time, one Raghu met her, both have spent time together from 9.00 am to 2.00 pm and after returning to house, accused called her and enquired about Raghu and he quarreled with her. After getting that information, the complainant had been to Kesavinahaklu Coffee Plantation and he suspected that the deceased had committed murder of Nagaveni by suspecting her relationship with Raghu. After committing murder, the accused himself informed the police that she has committed suicide.

(3.) It is the further case of the prosecution that on the basis of the information furnished by the accused himself, initially UDR No.22/2013 came to be registered on 18.07.2013 as per Ex.P.16. Thereafter, the complaint was lodged by P.W.8. On the complaint lodged by P.W.8, the jurisdictional Police registered the case in Crime No.157/2013 against the accused for the offences punishable under Sections 302 and 201 of IPC.