MARAPPA, S/O NAGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the judgment dated 16.4.2010 passed by the 5th Fast Track Court, Madhugiri, in S.C.No.66/2008 convicting the appellant for the offence punishable under section 302 of IPC and sentencing him to undergo imprisonment for life.

(2.) It is the case of the prosecution that, on 13.8.2004, at about 4.15 p.m., the accused has committed the murder of the deceased Gangamma who is his wife by stabbing her by means of a knife and also with broken tube light on her stomach, in front of the house of one Syed Ali, thereby the accused is alleged to have committed the offence punishable under section 302 of IPC.

(3.) The prosecution in order to prove the case against the appellant has examined PWs 1 to 18 and got marked got marked Ex.P1 to P17 and produced MOs.1 to 14.