ANNU POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused has preferred this appeal against his conviction and sentence passed by the Sessions Judge, Dakshina Kannada at Mangalore in Sessions Case No. 40 of 1981 for on offence punishable under S. 302 of the Indian Penal Code and to suffer imprisonment for life as per his judgment dt. 19-11-1981.

(2.) The accused was charged for the offence of murder of his wife Janaki for having caused her death by stabbing with a knife at about midnight on 24-6-1981 in her house at a locality called 'Puchardottu' in Thannirpantha Village of Belthangadi Taluk, Dakshina Kannada District.

(3.) The facts of the prosecution case stated in brief are these. The deceased Janaki is the wife of the accused Annu Pujary, P.W. 1 Narayana Pujary and P.W 2 Yamuna are their children. All of them, along with other children of the accused were living in a house at Puchardottu locality. One of their sons by name Baby was serving under P.W. 10 Laxmana Gowda in his shop at Belthangadi. It is stated by the prosecution that the accused was suspecting the fidelity of the deceased and because of this, the relations between them were far from being cordial. There used to be frequent quarrels and on some occasions, the accused also used to beat her. There was one such quarrel between the accused and the deceased about a week prior to the date of occurrence and in that quarrel, the accused bad beat her and left the house.