RAVI S/O SWAMY GOWDA Vs. STATE

JUDGEMENT

(1.) THE appellant (hereinafter referred to as 'accused') was tried and convicted for an offence punishable under Sections 498A and 302 IPC. Therefore, he is before this Court.

(2.) WE have heard Sri Chetan Nag, learned counsel for the accused and learned Government Advocate for the State.

(3.) THE accused was convicted for an offence punishable under Section 302 IPC for committing the murder of his wife at about 11.30 AM on 15.2.2007 in his rented house at Nelagaderanahalli within the jurisdiction of Peenya Police Station. It is the case of the prosecution that the accused had married the deceased viz., Shobha about 7 years prior to 15.2.2007. PW 2 Neele Gowda is the father of the deceased. PW 5 Gange and PW 9 Gowri are the younger sisters of the deceased. PW 3 Neele Gowda is the native of K B Road, Arakalgud. The accused was working as a mason and the accused and deceased were staying in a rented house at Nelagaderanahalli. PWs 2,5 and 9 were also staying in the house of the accused and deceased. PW 6 is the landlady of the house in which the accused and deceased were residing. PW 2 Neele Gowda was also working as a mason. PWs 5 and 9 were working in a garments factory.