SUBRAMANI Vs. STATE

JUDGEMENT

(1.) The judgment and order of conviction dated 28.11.2011 passed by the Fast Track Court - V, Madhugiri, in Sessions case No. 48/2011 convicting accused No. 1 for the offence punishable under Sec. 302 of IPC, is called in question in this appeal.

(2.) By the impugned judgment, accused Nos. 2 and 3 are acquitted. The State has not filed any appeal questioning the acquittal of accused Nos. 2 and 3. Whereas, this appeal is filed by the convicted accused No. 1

(3.) The case of the prosecution in brief is that the deceased is the wife of accused No. 1. Their marriage was performed on 16.05.2010. The elder brother of accused No1 is PW.2. The elder sister of the deceased (PW.3) had married PW.2. Accused Nos. 2 and 3 are the parents of accused No. 1.