MAHESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 08.09.2017, whereby the appellant (hereinafter referred to as the 'accused'), is convicted for the offence punishable under Section-302 of IPC and is sentenced to life imprisonment and to pay a fine of Rs.25,000/-.

(2.) The case of the prosecution in a nutshell is that the accused and the deceased got married about 10 years earlier to the incident. They had a son aged about 9 years. He was studying in IVth standard. The accused was working as a mason. The deceased was a homemaker. According to the prosecution, the accused was ill-treating and harassing the deceased demanding her to bring dowry from her parents house.

(3.) On 10.04.2010, between 7 a.m. to 8 a.m., when the son of the deceased PW-2, Yashwantha, and her niece Pallavi, PW-3, were watching T.V, the accused is stated to have raised the volume of T.V. and thereafter entered the kitchen and assaulted the deceased with a chopper and after committing the murder, ran away from the house.