MALLAPPA BASAPPA IHOLE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sole accused who is convicted for the offence punishable under Section 302 of IPC and sentenced to imprisonment for life and a fine of Rs. 5,000/- is in appeal before this Court.

(2.) The case of the prosecution in brief is as follows: The deceased Mallesha Mallappa Honnali and the accused were the natives of Bagalkote District. They were childhood friends. They had come in search of job to Dakshina Kannada District. According to the prosecution, the accused was eyeing the wife of the deceased (P.W.6). In this backdrop, it is alleged that on 09.01.2011, the accused took the deceased with him to Nilagiri grove at Bengre by the sea side within the limits of Panambur Police Station and got him intoxicated and thereafter, slashed his neck with a knife and fled away from the scene.

(3.) P.W.1, a resident of the locality, having been informed about the murder, reported the matter to the Police. The Police arrived to the scene. P.W.1 lodged a report vide Ex.P.1, based on which, Crime No.3/2011 was registered against unknown persons under Section 302 of IPC.