BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment of conviction dtd. 20/4/2017 passed by the II Additional District and Sessions Judge, Ramanagara (sitting at Kanakapura) is assailed by the accused who has stood convicted for the offence punishable under Sec. 302 of IPC and sentenced to life imprisonment and fine of Rs.50,000.00 with default imprisonment for a period of one year.

(2.) The accused came to be prosecuted in relation to an incident dtd. 23/7/2010. It was alleged that he caused the death of a woman by name Smt. Reshma Banu. The prosecution case is that the deceased was residing in a rented house situated behind KSRTC garage, Kanakapura. The accused was having illicit relationship with her. He suspected that the deceased was having relationship with another man and on this suspicion, he caused the death. The report about the incident was made by PW1, the brother of the deceased. On the report made by PW1, UDR came to be registered under Sec. 174 of Cr.P.C., at 05.30pm on 23/7/2010. Ex.P.11 is the UDR. On receipt of the post mortem report as per Ex.P.10, the police registered FIR on 29/7/2010. Ex.P13 is the FIR. The investigation led to charge sheeting the accused.

(3.) The prosecution examined 18 witnesses to establish its case. Ex.P1 to P18 are the documents and MO1, a kerchief are marked during the trial.