STATE OF KARNATAKA Vs. RUKODARA

JUDGEMENT

(1.) This appeal is preferred by the State challenging the judgment dtd. 29/6/2016 in S.C.No.349/2012 on the file of the VIII Additional District and Sessions Judge, Mysuru (Sitting at Hunsur). The accused faced trial for the offences punishable under Ss. 364, 302 and 201 read with Sec. 34 of IPC. By the impugned judgment the trial court acquitted the accused of all the offences.

(2.) The name of the deceased is Dinesh. PW29 who was working as police sub-inspector at Hunsur Rural police station suo-moto registered FIR after recording confession statement of accused No.2.

(3.) The prosecution story is that accused No.1 had married the daughter of the deceased and she committed suicide. In that case accused No.1 was facing trial and that the deceased Dinesh was one of the witnesses. Thinking that the deceased would depose against him, accused No.1 took the help of other two accused and killed him.