K SIDDARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the prosecution is that the incident took place on 4.10.2010 at about 3.30p.m., by the side of the garden land of Shankaregowda of Dandinashivara village, Turuvekere Taluk, Tiptur District. The daughter of Honnaiah namely, the deceased Yashoda, was walking on the adjoining road. The accused went there in his Bajaj Motor Cycle bearing No.KA-06 EA 9873 and restrained her from going further. He caused multiple stab injuries on her. Thereafter, he attempted to commit suicide by drinking poison. Based on these allegations, a case was registered in Crime No.103 of 2010 before the Danidnashivara Police Station. Investigation was taken up. The accused was arrested. Charge sheet was filed against the accused for the offences punishable under sections. 341, 302 and 309 of the IPC.

(2.) The accused denied the charges and claimed to be tried. In order to prove its case, the prosecution examined 16 witnesses, marked 14 exhibits along with 19 material objects. The statement of the accused was recorded under Section 313 of the Cr.P.C. He has also furnished an additional statement in support of his case. The trial court by the impugned order convicted the accused for the offence punishable under section 302 of the IPC and sentenced him to undergo life imprisonment and imposed a fine of Rs.10,000/- and in default of payment of fine, was sentenced to undergo simple imprisonment for a further period of three months. He was convicted and sentenced to undergo rigorous imprisonment for one month and fine of Rs.500/- in default of fine, was directed to undergo simple imprisonment for further period of 15 days for the offence punishable under section 341 of the IPC. Further he was sentenced to undergo rigorous imprisonment for one year and fine of Rs.2,000/- in default of payment of fine to undergo simple imprisonment for a further period of one month for the offence punishable under section 309 of the IPC. All the sentences were directed to run concurrently.

(3.) Aggrieved by the said order, the accused has filed this appeal.