ADDL Vs. SATHISH POOJARY

JUDGEMENT

(1.) (a) The case of the prosecution is that the deceased Akkayya the daughter of CW-8-Manju Poojary and CW-9-Sadhu Poojarthy and sister of CW-2-Smt.Seetha, CW-3-Sathish Poojary and CW-4-Santhosh Poojary, were permanently residing at Noojadi village and working in Venkataramana English Medium School as incharge conductor of school van. The deceased was in close intimacy with Sathish Poojary - the accused. She was aware that the accused was already married. However, she developed an illicit relation with him which continued for sometime. The relationship was well known to the parents of the deceased and her sister and brothers. They were in constant touch with one another. Thereafter, the accused came to know that the deceased had shared relations with his wife's brother Sathish and the marriage of the said Sathish was fixed with another woman. With regard to the same, the deceased was making enquiries with the accused and was threatening him that she would disclose the said secret to others.

(2.) In order to prove its case, the prosecution examined 28 witnesses, marked 27 Exhibits, alongwith 21 Material Objects.

(3.) By the impugned judgment, the accused was held guilty and convicted for the offence punishable under Section 302 of IPC. He was acquitted of the offence punishable under Section 201 of IPC. He was sentenced to death.