SIDDANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Counsel for the petitioner today has filed a typed copy of the First Information Report. In view of the same, the office objection is taken as complied with.

(2.) THE petitioner who is the sole accused in S.C. No.64/2013 on the file of the Additional Sessions Judge, Chitradurga, registered for the offences under Sections 302 and 201 of IPC, is before this Court praying to release him on bail.

(3.) 03.2013. She had not begotten any children. Therefore, the accused was abusing her and had also taken her to different temples to fulfil their desire to get children. It is further alleged the accused had also suspected the fidelity of his wife. 4. Such being the position, about a week prior to the present occurrence the petitioner had left the deceased in the house of her parents situated at Megalahatti Village. The accused was visiting his in - law's house and calling on his wife. Whenever he was visiting his in -law's house he was taking the deceased along with him on the TVS Moped of CW -26 Nagesh for watering the land and was bringing her back. On 04.03.2013 at about 7.00 P.M. the petitioner came to the house of his in -law at Megalahatti Village, took his deceased wife on the TVS Moped of CW -26 - Nagesh on the ground of watering his land. Thereafter it is alleged, while he was taking the deceased on his motorcycle at about 8.30 p.m. he dashed the TVS Moped deliberately to a cement pole situated by the side of two hillocks located on Bommalinganahalli - Thalavarahalli Road, felled the deceased and TVS Moped. Thereafter, he committed her murder by assaulting her with chopper which he had brought in the TVS Motor Cycle. In the meantime, CWs 16 to 19 who are coming in an Autorickshaw saw the said occurrence. Thereafter, the petitioner in order to cause disappearance of the evidence of murder committed by him, telephoned to CW -26 from whom he had taken the TVS Motor cycle and informed him that Sooramma - his wife has sustained injuries as she had met with a motor accident. Immediately thereafter, he also took steps to remove the deceased who was seriously injured, in the Autorickshaw in which CWs 16 to 19 were coming to Molakalmuru Government Hospital. On the way CWs 26 and 28 met the accused and on instruction of the petitioner CW -26 went to collect his motor -cycle which was lying on the spot where the occurrence had taken place. Thereafter, Sooramma who had sustained injury succumbed to the same before she was taken to the hospital. Thus, the accused has committed the offence alleged against him.