SAMYA NAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment of conviction and order of sentence dated 29 -12 -2012 passed by the Fast Track Court -V, Madhugiri, in S.C. No. 64 of 2011, is called in question in this appeal by the convicted accused.

(2.) The case of the prosecution in brief is that, the deceased Rameebai, is the wife of the accused; on 21 -9 -2010, P.W. 1 -Kumara Naika, after seeing the pieces of the dead body near the bushes at Dadagondanahalli, lodged a complaint as per Ex. P. 1, which came to be registered in Crime No. 129 of 2010. During the course of investigation, the pieces were found to be the pieces of the dead body of Rameebai; the accused was arrested after one and half months from said date; he was arrested on 2 -11 -2010 and was produced before the Trial Court on 3 -11 -2010. The police after investigation laid the charge -sheet against the accused.

(3.) In order to prove its case, the prosecution examined in all 8 witnesses and got marked 40 exhibits and 19 material objects. On behalf of the defence, no witness is examined. As aforementioned, the Trial Court on evaluation of the material on record, convicted the accused.