STATE OF KARNATAKA Vs. KARUNA KUMAR

JUDGEMENT

(1.) Though these two appeals arise out of two different judgments passed by two different Sessions Courts in different Sessions cases, as the victims and the accused in both the cases are same and the cases have bearing on each other, they are taken up together for disposal by this common judgment. The particulars of the proceedings of impugned judgments are as follows:

(2.) In SC No.421/2013 accused/Karunakumar @ Kumar was tried for the charges for the offences punishable under Ss. 326 and 307 IPC on the basis of charge sheet filed by Peenya Police in Crime No.679/2012 of their police station. In this case the charge was that the accused having committed the murder of Vedamurthy in Nanjangud, apprehending that his wife Kavitha who was aware that her husband had gone with the accused may bring him to books, came over to Bengaluru and attempted to commit her murder. In the said case, the Trial Court by the impugned judgment and order convicted him for the offences punishable under Ss. 326 and 307 IPC and sentenced him to different terms of imprisonment and fine as follows:

(3.) In SC No.79/2013 the same Karunakumar @ Kumar was tried for the charges for the offences punishable under Ss. 302, 201, 465 and 471 IPC. In this case the charge was that the accused with the intention to siphon money of Vedamurthy, secured him to Nanjangud in the guise of starting joint venture petrol bunk business, committed his murder, collected the blank cheque brought by him, forged and encashed the said cheque and tried to screen the evidence of offence. In this case, on holding the trial, the Trial Court by the impugned judgment acquitted him.