SRI RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the prosecution is that on 24.05.2011, at about 11.30 p.m., when the complainant was having food in his house, PW-2 and his wife PW-3 came and informed him that the accused was screaming and quarrelling with his wife. Therefore, on hearing the screaming of the deceased Lakshmidevi, they went to the room of the accused and found that the accused was throttling the neck of the deceased. They asked him not to do so. The accused on throttling and committing the murder of the deceased and ran away from the scene of offence. The same was informed to the complainant.

(2.) Based on these allegations, a case was registered in Crime No.45 of 2011, before the Masthi Police Station, against the accused and investigation was taken up. On completion of the investigation, the charge-sheet was filed for the offences punishable under Section-302 and 498A of IPC. Thereafter, charges were framed against the accused for the offence punishable under Section-498A and 302 of IPC.

(3.) In order to prove its case, the prosecution examined 15 witnesses and marked 10 documents. The accused pleaded not guilty and claimed to be tried.