VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed by the convicted accused against the judgment and order of conviction dated 10.09.2008 passed by the I Additional Sessions Court, Kolar, in S.C.No.276/2006. By the said judgment, the Trial Court convicted the sole accused/appellant herein for the offence under Section 302 of IPC and sentenced him to undergo imprisonment for life.

(2.) THE case of the prosecution in brief is that accused is the husband of the deceased; they had four children namely Asha, Ashwini, Archana and Arun. Kumari Asha is the eldest among all the four children. The children were residing with their parents in a house situated at A.D. Colony, Masti village, Malur taluk, Kolar District. The house in which the couple along with the children were residing was having only a hall and the kitchen. The accused was selling tender coconuts to Bengaluru and he used to come to Masti to visit his wife and children once in a week. The accused was addicted to alcoholic drinks. He used to quarrel with his wife frequently on the ground that the deceased used to spend more money.

(3.) IN order to prove its case, the prosecution in all examined 15 witnesses, got marked 17 exhibits and 12 material objects. On behalf of defence, no witness is examined.