ARVIND S.JADHAV Vs. STATE

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.331/2022 of Hebbagodi Police Station registered for offences punishable under Ss. 201 and 302 of IPC. Investigation is completed and charge-sheet has been filed.

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) Brief facts of the prosecution case are that, in the month of December 2018 during the New year party, accused befriended the deceased namely Pavithra and from June 2019 started residing with her in a rented house situated at Ward No.17, Vinayaknagar, Hebbagodi, Attibele, Anekal Taluk, belonging to CW1-Srinivas Reddy @ Babu Reddy. In their relationship the deceased gave birth to a female baby on 26/6/2020. In the month of October 2021, the accused pledged the gold ornaments belonging to the deceased. Further, in the month of December, 2021, he married one Lakshmi without the knowledge of the deceased. The deceased was picking up quarrel with the accused asking him to get the gold ornaments pledged by him released. She was also abusing the accused and insulting him and saying that he is from a lower caste. Hence, the accused hatched a plan to eliminate the deceased. On 22/10/2022 at about 11.00 p.m., he tied a veil around the neck of the deceased and hit her head to the floor. After committing the murder, he tied the hands and legs and put the dead body in a plastic bag wrapped in a bedsheet. As he could not shift the dead body he left the same inside the house and went away.