CHINNAMALA KONDAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is by the sole accused challenging his conviction and sentence imposed by the trial Court for the offences punishable under Ss. 302, 392 and 404 of IPC.

(2.) For the sake of convenience, parties are referred to by their ranks before trial Court.

(3.) A charge sheet came to be filed against the accused alleging that he is the nephew i.e., son of the elder sister of the deceased Kondamma. He used to visit the deceased and request for financial help. On 27/1/2014 at 8.30 p.m. he visited the house of the deceased and pestered her for money. When she did not agree to pay him money, he assaulted her with hands and strangulated her and robbed her of four gold bangles and ear studs. On 28/1/2014, with the help of and in the name of CW.4 Ravanamma, he pledged the said four bangles and ear studs in the shop of CW.5 T.Venkateshwaralu for a sum of Rs.70,000.00 and spent the said amount. On 3/2/2014, accused was arrested and at his instance, the gold ornaments in question were recovered and thereby accused committed the offences punishable under Ss. 302, 392 and 404 of IPC.