LAWS(KAR)-2014-1-347

GOPI ALIAS GOPINATH Vs. STATE OF KARNATAKA

Decided On January 18, 2014
Gopi Alias Gopinath Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) THE learned trial Judge has convicted appellant (hereinafter referred as accused ) for an offence punishable under section 304 II IPC. Therefore, he is before this court.

(2.) I have heard Sri M.S.Rajendra Prasad, learned senior counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.

(3.) IT is the case of prosecution that on 17.01.2007 at about 9.30 p.m., accused picked up a quarrel with his second wife Sumithra and doused kerosene and set her on fire in his house situate near Dodda Charandy in Tamilara Colony, Mandipet, Tumkur Town. The accused was suspecting fidelity of deceased. The accused had already married and he had a wife. The accused had taken the deceased as his second wife.