NANJANAIKA S/O CHIKKAMADANAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the Judgment dated 15.3.2010 passed by the IV Addl. District & Sessions Judge at Mysore in S.C.No.1/2008 convicting the appellant for the offences under Sections 498-A and 302 of IPC and sentencing him to undergo imprisonment for life and to pay fine of Rs. 5,000/- for the offence under Section 302 of IPC and in default of payment of fine, he shall undergo imprisonment for six months and further sentencing him to undergo R.I. for one year for the offence under Section 498A of IPC.

(2.) It is the case of the prosecution that the appellant had married the deceased Siddarajamma about 12 years prior to 10.9.2007 and the appellant had begotten 3 male children, thereafter the appellant had illicit intimacy with one Sakamma and in this connection he was ill treating and harassing the deceased Siddarajamma, thereby he is alleged to have committed the offence under Section 498A of IPC.

(3.) It is the further case of the prosecution that in connection with the share in the property which the accused wanted to be registered in his name, the accused has committed the murder of the deceased by assaulting her with chopper on her neck on 10.9.2007 at 7.30 a.m; thereby, he is alleged to have committed the offence under Section 302 of IPC.