MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE Shahapur police appears to have filed a charge sheet against the accused persons in connection with Crime No. 221/2014 for the offences punishable U/Sec. 302 & 201 of Indian Penal Code.

(2.) THE entire case revolves around the circumstance of last seen together and the statement of a person by name Basavaraj S/o. Siddramappa who was a driver. It is the case of the prosecution that a person by name Bhimaraya S/o. Mudukappa of Harnoor village, has been behaving like a mad person, ill -treating and harassing his family members since 4 -5 months prior to the incident.

(3.) IN fact the dead body was seen by the complainant Bheemangouda on 31 -08 -2014 when he had been to his land and saw the dead body in the water canal. He informed the police and the police have kept the said dead body in the police station and in fact at the initial stages, a person by name Sharanappa S/o. Sidramappa has come to the mortuary of the hospital and after seeing the dead body on 02 -09 -2014 he identified said body as that of his father. But subsequently he again came back and disclosed that the said dead body was not of his father. In fact the dead body was cremated.