THE STATE OF KARNATAKA Vs. AJJAIAH

JUDGEMENT

(1.) The judgment and order of acquittal dated 13.2.2012 passed by the Addl. Sessions Judge (Fast Track Court) Chitradurga, in Sessions Case No. 108/2011, is called in question in this appeal by the State.

(2.) Case of the prosecution in brief is that on 8.4.2011, P.W.1 (husband of deceased Gowramma) left the house in the morning along with his son for work; another son of deceased and P.W.1 also was not there in the house; in the afternoon of 8.4.2011 at about 1.30 p.m. when deceased Gowramma was alone in the house situated at Medehalli village, Chitradurga Taluk she was murdered by the accused and thereafter he robbed the gold mangalya chain and ear studs of the deceased worth Rs. 80,000/ - in toto; at the time of murder, accused had gagged the mouth of the deceased with mosquito net; tied both the hands with the same net and thereafter, strangulated her neck, consequent upon which, deceased died.

(3.) In order to prove its case, the prosecution in all examined 14 witnesses, got marked 12 exhibits and 10 material objects. On behalf of the defence one exhibit was marked as Ex. D1. As mentioned supra, the trial Court on evaluation of the material on record, acquitted the accused by concluding that the prosecution has not proved its case beyond reasonable doubt.