RAJAMMA @ KAVYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER has been arraigned as accused No.2 in SC No.244/2011 pending before the Fast Track Court, Mandya registered for the offences punishable under Section 302 IPC.

(2.) ACCORDING to the case of the prosecution, a dead body of unknown female was noticed by CW1 Ramakrishna in his garden land in the morning of 13.07.2011. The deceased was found having been hanged to a tree. In that regard CW1 lodged a report based on which case in Crime No.288/2011 for the offence punishable under Section 302 IPC against unknown persons came to be registered and investigation was taken up. During investigation the identity of the deceased was established as that of Anitha worker in Ashodaya Committee, Mandya. Thereafter, on 17.07.2011, this petitioner and another arraigned as accused No.1, were apprehended on suspicion on the ground that this petitioner was also a co-worker in Ashodaya Committee with the deceased. During interrogation, this petitioner said to have confessed to the crime. Thereafter, at the instances of accused Nos.1 and 2 certain gold ornaments and silver articles belonging to the deceased were recovered. Thereafter, the petitioner was subjected to judicial custody. On completion of investigation, charge sheet came to be laid and the matter was committed to the Court of Sessions. The application filed by the petitioner for grant of bail came to be rejected by the learned Sessions Judge. Therefore, she is before this Court.

(3.) I have heard both the sides and perused the records made available.