MADAIAH Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by the accused aggrieved by the Judgment and order passed by the Fast Track Court, Srirangapatna in S.C.No.146/2009 dtd. 20/9/2011 convicting and sentencing him for an offence punishable under Sec. 307 of IPC.

(2.) Heard the learned counsel for appellant and the learned HCGP for respondent-State.

(3.) The brief facts of the case are that the victim by name Manjula was given in marriage to one Pavankumar. In their wedlock, they have two children. Since one year, Manjula had deserted her husband and she was residing in her parental home along with her children. PW.1 is her sister and PW.2 is her mother. One Rudresha son of the accused was visiting the said house and he had developed close intimacy with Manjula, in spite of PWs.1 and 2 advising him not to visit their house. The accused was under the impression that PW.1 was supporting her sister Manjula to have relationship with his son-Rudresha. In this background, on 20/5/2008, at about 12 noon, when the victim/PW.1 and PW.2 were returning to their house after washing clothes in Shambhulingaiahna Katte (stream water), the accused all of a sudden came near PW.1 and saying that she has spoiled the life of his son, stabbed on her abdomen with a knife with an intention to do away with her life.