MAHADEVANAIKA @ SETU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal by accused is directed against the judgment and sentence dated 16.08.2013 in S.C.No.298/2011 passed by the Additional Sessions Judge, Mysore, recording conviction and sentencing accused to undergo imprisonment for life and to pay a fine of Rs.5,000/-.

(2.) The case of the prosecution in brief is that, accused was desirous of marrying the victim, deceased Mahadevi, daughter of complainant Smt.Puttasiddamma. The accused is a distant relative of complainant. Complainant and her husband had refused the offer made by the accused to marry their daughter on the ground that accused happens to be victim's cousin brother in relation. Therefore, accused developed hostility towards victim and committed the offence.

(3.) The complainant and her husband were making efforts to marry their daughter to one Lokesh-C.W.13. On 13.09.2011 at about 10.30 A.M., accused attacked the victim with sickle on her face, neck and other vital parts of the body and caused grievous injuries to which victim succumbed.