T P RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence passed by the Presiding Officer, Fast Track Court-II, Bengaluru in Sessions Case No.169/2010 dated 08.04.2014 convicting the accused for the offence punishable under Section 302 IPC and sentencing him to undergo imprisonment for life and to pay a fine of Rs.5,000/- with default sentence of six months. Further, the accused was also directed to pay Rs.50,000/- in favour of his son.

(2.) We have heard the arguments of the learned counsel for the appellant as well as the learned Additional SPP for the State.

(3.) The factual matrix of the prosecution case is that, the accused T.P. Ravi, who was a resident of Thanganayakanahalli, Kanakapura Taluk had married the deceased Pushpalatha about six years prior to the incident. After three years of their marriage, the couple are said to have shifted their residence to a rented house in Chunchanghatta village along with their son. The accused was said to be working at a petrol bunk in Yelachenahalli. Since the salary of the accused was not sufficient to maintain their family, the deceased Pushpalatha had also taken up the work of flower vending, by way of which she was also earning some money.