STATE BY TIPTUR RURAL POLICE Vs. MARULASIDDAIAH @ MURALI

JUDGEMENT

(1.) In this case, the case of the prosecution is that, the accused's wife died a homicidal death by strangulation.

(2.) The learned Additional State Public Prosecutor, Mr. N.V. Prakash argued that there is no eye-witness to the incident and, as such, the prosecution had proved the case only by circumstantial evidence. According to him, the circumstances are that the wife of the accused was taken away by him from the house of her sister Bhavani on the day previous, with the presentation to her that he was taking the deceased to his village and, thereafter, he had returned to the house of the said Bhavani alone. On inquiry, by the said Bhavani, he told her that the deceased who was in his company was missing in Tumkur bus-stand.

(3.) According to the learned Additional State Public Prosecutor, the circumstantial evidences are as follows :