SHANTA SETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is questioning the legality and correctness of the judgment of conviction and order of sentence passed by the Fast Tract Court - 2 and Sessions Judge, Hassan, dated 02.07.2012 in S.C.No.87/2011.

(2.) The appellant was tried for the offence punishable under Section 302 of IPC. He has been convicted for the aforesaid offence and he has been sentenced to undergo imprisonment for life and to pay fine of Rs.5,000/-, in default, to undergo further imprisonment for five months.

(3.) It is the case of the prosecution that the deceased Sukanya was the wife of the appellant/accused. Since the appellant was addicted to liquor, his wife Sukanya was always quarreling with the appellant and on account of the same, the appellant had grudge against his wife and had decided to commit her murder.