LAXMI W/O LATE RAJU NAIK Vs. STATE

JUDGEMENT

(1.) These appeals are filed against the order of conviction and sentence passed by the learned Sessions Judge, Karwar, in Sessions Case No. 87/2008 whereby the learned Sessions Judge found the appellants guilty for the offences punishable under Section 302 and 201 read with Section 34 IPC and imposed a punishment of life imprisonment for the offence punishable under Section 302 read with Section 34 and IPC and one year rigorous imprisonment for the offence punishable under Section 201 read with Section 34 IPC. Aggrieved by the above order of conviction and sentence the appellants have preferred these appeals.

(2.) Brief facts of the case are as follows:

(3.) During the course of investigation the accused were arrested and their confessional statements were recorded. Based on the confessional statement, the Investigating Officer recovered M.O.1 to M.O. 7. Thereafter the dead body was subjected to postmortem examination. P.W.4 who conducted the postmortem over the dead body of the deceased opined that the death of the deceased was due to injuries on the vital parts of the body and also under the influence of poison and alcohol. The material objects seized by the police were sent to forensic laboratory. After receipt of the forensic report and after completion of the investigation the police filed charge sheet against the accused for the offences punishable under Section 302 and 201 read with Section 34 IPC. After that the learned Sessions Judge framed charges under Section 302 and 201 read with Section 34 IPC both the accused pleaded not guilty.