ASHISH MALHOTRA @ MOHAMMED NAZRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (hereinafter referred as 'accused') was tried and convicted for an offence punishable under Section 302 IPC for committing murder of his wife viz., Brijlatha Malhotra at 11.20 p.m. on 12.1.2007 in the first floor of house bearing No.4 situated at Rozar road, within the jurisdiction of Frazer Town, Bangalore. The appellant is undergoing imprisonment. This appeal was filed by Sri. Younous Alikhan, learned Advocate. This appeal was continuously listed for hearing, however, it was being adjourned at the request of learned counsel for the appellant.

(2.) On 12.11.2014, learned counsel Sri. Younous Alikhan did not appear before the Court. However, Sri. A.N.Patel, learned counsel appearing for Sri. Younous Alikhan, sought for adjournment without any justification. This Court following the judgment in the case of Surya Baksh Singh Vs. State of Uttar Pradesh, 2013 12 Scale 492 appointed Sri. S.G. Rajendra Reddy, learned advocate as Amicus Curiae for the accused.

(3.) We have heard Sri. S.G. Rajendra Reddy, learned Amicus Curiae and Sri. Vijay Kumar Majage, learned High Court Government Pleader for the State.