STATE OF KARNATAKA Vs. GANGADHARA SUVARNA AND OTHERS

JUDGEMENT

(1.) THE State has preferred this appeal challenging the legality and correctness of the judgment and order of acquittal of the respondents/ accused of the offences punishable under Sections 302, 201 read with 34 of IPC.

(2.) THE respondents/accused came to be tried on the charges for the offences punishable under Sections 302, 201 read with 34 of IPC.

(3.) IT is the case of the prosecution, the deceased Bhavani is the cousin of PWs.2, 6 and 7. Accused No. 2 is the wife of PW.7. The deceased, PW6, A.2 and PW.7 were living in the house belonging to PW.7. at Bobbaryakombu in Tenka Yermalu Village. PW.2 was living separately in his house situated in the same village i.e. Tenka Yermalu. PW.7 was a fisherman by occupation. PW.6 was born deaf and dumb lady. The deceased was married, but was living with PW.7.