RAMEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the Judgment dated 23.07.2010 passed by the Fast Track Court, Arakalgudu in S.C.No.107/2007 convicting the appellant for the offence under Section 302 of IPC and sentencing him to undergo life imprisonment and to pay fine of Rs. 5,000/-, in default to undergo simple imprisonment for six months.

(2.) It is the case of the prosecution that, the appellant/accused being the husband of the deceased Janaki, was having illicit connection with one Lakshmi, wife of Papegowda. On 15.01.2007 at about 5.30 p.m. in Basavanahallikoppa Village, appellant made the deceased fall on the ground and he sat on her chest and compressed her neck by means of hands and caused her death, thereby he is alleged to have committed an offence under Section 302 of IPC.

(3.) The prosecution in order to prove the case has examined in all 24 witnesses and got marked Exs.P1 to 21 and produced MOs.1 to 4. The defence of the accused was one of total denial. However, he has got examined one Ravikumar as DW.1 and got marked Exs.D1 to 4. The trial Court after hearing the prosecution and the defence has found accused guilty of the said offence and convicted and sentenced him as aforestated. It is this order of conviction and sentence which has been challenged by the appellant in this appeal.