STATE OF KARNATAKA Vs. SHAMSHAD

JUDGEMENT

(1.) THE respondent (accused No. 2) was tried in S.C. No. 45/2010 for committing homicidal death of her husband by sharing common intention with accused No. 1 (her paramour) in the house of deceased -Mirasmiya at about 1.20 a.m. during intervening night of 18/19.07.2009. Accused No. 1 was absconding. Therefore, he was shown as absconder in final report.

(2.) WE have heard Sri. Vijayakumar Majage, learned Government Pleader for the State and Sri. R.B. Deshpande, learned counsel for accused No. 2.

(3.) P .W.1 -Azgarmiya is the younger brother of deceased -Mirasmiya. P.W.2 -Raziya Bi is the neighbour of deceased. P.W.3 -Shahina Banu is the younger sister of deceased. P.W.4 -Jahurbi is the neighbour of deceased. P.W.5 -Mehaboobmiya is the junior uncle of deceased. P.W.10 -Rubuna is the daughter of accused No. 2 and deceased. P.W.11 -Ellahasmiya is the son of deceased and accused No. 2. P.W.17 -Hussainmiya is the father of deceased.