GAJENDRA AND ORS. Vs. STATE

JUDGEMENT

(1.) The judgment and order of conviction and sentence dated 15/16.7.2011, passed by the Fast Track Court-XVII, Bangalore City, in SC. No. 874/2008 is called in question in these appeals by the convicted accused.

(2.) Case of the prosecution in brief is that, between 10.00 a.m. and 1.30 p.m. on 16.4.2008, accused Nos. 1 and 2 with an intention to rob the gold ornaments in the house of PW.1-Ramana Rao, situated within the limits of Rajagopalanagar Police Station, entered the house; after noticing that Smt. Gangamma (mother of PW.1), aged about 75 years (deceased) was alone in the house, squeezed her neck and pressed her face with pillow and kept rice bag on her chest; thereafter the accused robbed cash and gold ornaments worth Rs. 5 Lakhs and disappeared from the scene. It is relevant to note that accused No. 1 is the brother-in-law of PW.1 (wife of accused No. 1 and the wife of PW.1 are genitive sisters). PW.4 also knew accused No. 1.

(3.) In order to prove its case, the prosecution in all has examined 14 witnesses and 19 Exhibits and 29 Material Objects. On behalf of the defence, no witness is examined and no document is marked. As aforementioned, the trial Court on evaluation of the material on record, convicted both the accused for the aforementioned offences.