NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above appeal has been filed by the accused aggrieved by the judgement of conviction dtd. 6/3/2020 passed by the II Additional District and Sessions Judge, Haveri sitting at Ranebennur (for short, 'trial Court') in S.C.No.06/2018.

(2.) The trial Court by the aforesaid judgement convicted the accused for offence punishable under Ss. 498(A) , 302 and 201 of IPC and sentenced the accused to

(3.) A complaint came to be filed on 27/9/2017 by PW.1- father of the deceased alleging that the deceased, his daughter had been married to the accused. He had been informed of the accused having told Mallikarjuna Karagi (PW.7) that the accused had murdered his daughter, put the body in the bathroom and locked the house around two weeks ago. When PW.1 came to the village, the body was found in the house as described and it is in that background that the complainant sought for action to be initiated against the accused.