ANANDA PANGALA Vs. T R JAGANNATH

JUDGEMENT

(1.) ALL the three petitions are considered together for passing common order, as they arise out of the proceedings in Criminal Revision Petition Nos. 126/2001 and 129/2001 on the file of the Sessions Judge, Mangalore arising out of the proceedings in P. C. R. No. 251/2000 on the file of the J. M. F. C. , Puttur.

(2.) THE complainant in P. C. R. No. 251 /2000 is the petitioner in Crl. P. Nos. 2312/02 and 2313/02 and the petitioner in Crl. P. No. 2315/02 is the person who lodged F. I. R. in Crime No. 18/98 on the file of Kadaba Police Station, Puttur Circle. The brief facts leading to the case are stated thus:

(3.) THE Kadaba Police, after investigation filed the charge-sheet in S. C. No. 50/98 on the file of the Sessions Judge, Mangalore for committing offences punishable under Sections 302, 392, 411, 201, 504 and 506 r/w 34, IPC. In the charge-sheet, the prosecution has placed a material discovery of jewellery worn by the deceased at the voluntary instance of the accused persons. The Forensic Laboratory report discloses that the skeleton remains are of a human being. It is only on the basis of the wearing apparels found at the scene, the identity of the corpus delecti has been found to be that of Vasanthi. The cause and time of death has not been ascertained and stated by the prosecution in the charge-sheet. Only on the basis of the discovery evidence and the motive, the prosecution contends that the murder of deceased by the accused is for gain.