SAVAKKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS criminal appeal is filed by the appellants challenging the judgment of acquittal in S. C. No. 176 of 1996 on the file of the Principal sessions Judge, Belgaum.

(2.) THE first appellant is the wife of deceased-Krishnegouda. The second appellant is the mother-in-law of deceased-Krishnegouda and the 3rd appellant is the brother-in-law of Krishnegouda. They are arrayed as Al, A2 and A5 before the Trial Court. A case was registered by murgod Police in Crime No. 148 of 1995 against the appellants along with two others for offences punishable under Sections 302 and 201 read with Section 34 of the IPC.

(3.) THE deceased-Krishnegouda is the native of Mabanur Village and the son of Hanumanthagouda. He married Al, the daughter of A2 jeevapur. They stayed in the matrimonial home for some time. As he could not, adjust with the family of her husband they moved to jeevapur Village and she was living with her mother. Accused and the jeceased had a child out of the wedlock. They had gone to Goa to eke out livelihood. On two or three occasions he visited his father at Mabanur.