CHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Judgment & Order of conviction and sentence dated 8/11.4.20111 passed by the Fast Track Court -II, Mysore in S.C. No. 17/2010 is called in question by the convicted accused in this appeal.

(2.) Case of the prosecution in brief is that the accused had married Sundaramma (P.W. 7), who is the sister of the complainant Smt. Chandramma (P.W. 11); deceased Shivakumar is the son of Chandramma (P.W. 11), resident of Ailapur Village; deceased was aged about 14 years as on the date of the incident; that on 21.10.2009 a relative of the accused died at Ailapur Village; deceased, his mother (P.W. 11) and P.W. 7 are residents of Ailapur Village; after attending the cremation, accused left the house of P.W. 7 to go to his native place i.e., Chowkur village. It is relevant to note here itself that P.W. 7 is the 2nd wife of the accused. The first wife of the accused is still alive and she has children also. During the subsistence of the first marriage, the accused had married P.W. 7 and a child was born out of the said wedlock.

(3.) In order to prove its case, the prosecution in all examined 35 witnesses and got marked 21 Exhibits and 14 Material Objects. On behalf of the defence, no witness is examined.