SHIVA @ RAJA @ SHIVAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred to as accused) was tried and convicted for offences punishable under Sections 302 and 201 IPC. Therefore, he is before this court.

(2.) WE have heard Sri.N.R.Krishnappa, learned counsel for accused and Sri.Vijaykumar Majage, learned Government Pleader for the State.

(3.) THE accused had married deceased Thimmajamma on 21.03.1988. The deceased Thimmajamma had lost her first husband, therefore, she married the accused. Thereafter, the deceased and accused were staying in Anchekoppalu of Arasikere Taluk. The accused left the deceased and came to Kadur. The accused was working in a Hotel by name 'Gokul' at Kadur. PW.6 -Manjunath Rao was the proprietor of that Hotel. The deceased by the conduct of accused was convinced that accused was no more interested in her and had abandoned her. On 05.10.1989, the deceased came to Gokul Hotel and contacted PW.6 -Manjunath Rao. She showed the photograph of accused and told PW.6 that he is her husband and he had abandoned her. The accused who was working in that Hotel came and scolded the deceased for visiting the Hotel. PW.6 pacified them and told them to sort out the differences in the room, which PW.6 had provided to the accused. On that day, deceased stayed with the accused. On the following day morning also there was a quarrel. Therefore, accused took the deceased. Thereafter, she was never seen alive.