N.V. LAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant/complainant in Crl.A.No.1620/2025, the learned counsel for the appellant/State in Crl.A.No.1905/2025 and the learned counsel for the respondents in both the appeals.

(2.) Crl.A.No.1620/2025 is filed by the complainant and Crl.A.No.1905/2025 is filed by the State challenging the judgment of acquittal dtd. 13/6/2025 passed by the Trial Court in S.C.No.1169/2017 for the offences punishable under Ss. 302, 120B, 450 read with Sec. 34 of IPC.

(3.) The factual matrix of the case of the prosecution before the Trial Court is that accused No.1 Rajesh was inimical with the deceased Jayaram for the reason that he committed murder of his mother Smt.Chandramma, who is the sister of deceased Jayaram. Accused No.1 with that animosity, in order to take revenge against the deceased, hatched a criminal conspiracy with accused Nos.2 to 4 to commit the murder of Jayaram and in execution of the said conspiracy, with common intention, went to Indiganala Village and purchased chopper and sickle to assault the deceased. That on 7/6/2017 at around 07.00 p.m., when the deceased was in his water filter plantation which is situated at Hennur Main Road, accused Nos.1 and 2 went inside the water plantation with a pretext to talk with the deceased and committed house trespass to murder him. Accused No.2 had brought chopper and handed over the same to accused No.1 and immediately accused No.1 assaulted on the head of Jayaram, due to which he fell down. Thereafter, accused Nos.1 and 2 assaulted the deceased with chopper and committed the murder of deceased and fled from the place with accused Nos.3 and 4, who were waiting outside armed with sickle.