HUSSAINAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offence punishable under Section 302 of the IPC on a trial held by the Fast Track Court at Raichur.

(2.) THE facts reveal that Narsamma (the deceased) died a homicidal death on 22.02.2011 at about 9.00 pm. She is said to have been taken by the appellant to the open place in the land bearing Sy. No. 17/A of Askihal village and was hit with the stone M.O. -2. She is said to have died at the place. The accused is said to have had illicit relationship with Narsamma (the deceased) and she developed affair with other persons. Therefore, the appellant is said to have, had the motive to cause her death.

(3.) WE have heard the learned counsel for the appellant and the learned Additional S.P.P. for the State.