HUSSAINSAB AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the appellants and the learned Additional State Public Prosecutor.

(2.) THE appeal in Crl. A. No. 2607/2013 is filed by the accused No. 4, whereas the appeal in Crl. A. No. 2621/2013 is filed by accused Nos. 1 to 3, questioning their conviction.

(3.) ON 10.7.2011, at about 8.00 a.m., when the complainant was in his house, P.W. 8 Bheemappa Yallappa Talawar and Parameshwarappa Nidawani had come and informed him that the accused Nos. 1 to 4 were seen speaking loudly about having committed the murder of Vitthal, because he was having illicit affair with Mumtaz, wife of accused No. 3, and that if anybody else interfered with their family affairs the same fate would meet them as well. It is in that background the complainant and others are again said to have gone in search of Vitthal and when they could not trace him, a complaint was lodged.