K.S. SIDDALINGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order of conviction dated 11.7.2011 passed by the Additional Sessions Court, Hassan in SC.No.53/2010, is called in question in these appeals by the convicted accused.

(2.) Case of the prosecution in brief is that accused No.1 is the wife of the deceased Nagaraju; the deceased used to quarrel with accused No.1 frequently by consuming alcohol and used to assault her; for the said reason accused No.1 hatched the plan in collusion with accused Nos.2 to 4 to do away with the life of the deceased Nagaraju.

(3.) In order to prove its case, the prosecution in all examined 30 witnesses and got marked 29 Exhibits and 14 Material Objects. On behalf of the defence, no witness is examined and no documents are marked. As aforementioned, the trial Court after hearing, convicted all the accused for the offences punishable under Sections 302 and 201 of IPC.