SUVARNA SHANKAR YADAV Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the accused challenging the judgment of conviction and order of sentence dated 29.12.2010 passed by the District Judge, Fast Track Court-I, Chikodi in S.C.No.255/2010, whereunder the accused was convicted and sentenced to undergo imprisonment for three years and to pay a fine of Rs.2,000/- for the offences punishable under Section 201 of IPC and she was also sentenced to undergo imprisonment for life and to pay a fine of Rs.5000/- for the offence punishable under Section 302 of IPC.

(2.) I have heard the learned counsel Smt.Anuradha Deshpande and the learned Addl. SPP for respondent-State.

(3.) The brief facts of the case of the prosecution are that, on 30.03.2010 at about 8.00 pm, when the deceased Shankar was returning home from Kerur on his bicycle, the accused-wife Suvarna took him in the land of the complainant bearing RS No.136/1 of Kerur under the guise of searching her son Sudhakar and there she committed murder of the deceased by strangulating him with TV cable wire in the maze crop and took the cable wire and put it by hiding in a hut behind her house so as to destroy the evidence. It is further case of the prosecution that, when PW7 was proceeding, he saw the cycle of the deceased lying near the land of PW1 - complainant and thereafter they started searching and they found the body of the deceased in a water cannel of the land of complainant. Subsequently, on the basis of the complaint filed by PW1, a case was registered and after investigation, charge sheet was laid against the accused. Thereafter, the jurisdictional Magistrate took cognizance and after following the formalities by supplying the copies of the prosecution to the accused, as the said case is triable by the Court of Sessions, the case was committed to the Sessions Court.