BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence, dated 29.09. 2014 in SC No. 898/2009 passed by the 13th Additional Fast Track Court, Bengaluru City, whereby, the appellant is convicted for the offence punishable under Sec. 302 of Penal Code and sentenced to undergo life imprisonment and a fine of Rs.10,000.00, in default of payment of fine to undergo simple imprisonment for three months.

(2.) The appellant is the husband of deceased (Deepa). According to the prosecution, the appellant (hereinafter referred to as ' accused' was suspecting the fidelity of the deceased and used to abuse her. That on 03.05.2009 at about 10.00 p.m. he picked up a quarrel and assaulted the deceased with club on her head, due to which, she succumbed to the injuries in the matrimonial home at Subbaiahnaplaya within the limits of Banaswadi Police Station.

(3.) During the trial, the prosecution examined in all 15 witnesses as PWs.1 to 15 and got marked 27 documents as Exs.P1 to P27 and the material objects at MOs.1 to 8 in proof of the charge framed against the accused.