P.MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The conviction judgment in S.C.No.28/2011 on the file of Fast Track Court VIII, Bengaluru, has given rise to this appeal by the appellant.

(2.) The prosecution case is about homicidal death of a woman by name Gowramma on 14/5/2010. PW1 Shashidhar is her son. She was living separately in a house situate near the house of PW1. On 14/5/2010 at about 4.00 p.m., when PW1 was near Konanakunte Cross, he received a call from his wife i.e., PW2 and came to know that his mother had fallen down from the cot. Immediately he rushed to his mother's house. He saw blood stains on the bed sheet. The ear studs, bangles and the chain worn by his mother were found missing. Initially he suspected that somebody known to his mother might have come to house and committed the crime. Therefore he made a report of the incident to the police on the same day at 18.30 hours. Investigation resulted in accused being charge sheeted.

(3.) The prosecution examined 18 witnesses and got marked the documents as per Exs.P1 to P13 and the material objects as per MOs1 to 5. Ex.D1 is a contradiction that defence got marked.