STATE OF KARNATAKA Vs. GANGAMMA W/O BOLABANDI

JUDGEMENT

(1.) "Whether the impugned order dated 16.03.2012 in S.C.No.59/2009 passed by the Principal Sessions Judge, Raichur, discharging the accused from the case suffers impropriety and illegality?" is the question involved in the case.

(2.) One Somashekhar filed complaint on 19.04.2007 alleging that his maternal uncle Jagannath died an unnatural death in the house of the accused and the accused has fled away from the scene of offence. It was further alleged that the accused was having illicit relationship with the deceased and at somebody's instigation, she has committed his murder, her interrogation may reveal the truth.

(3.) On the basis of the said complaint, Netaji Nagar Police registered Crime No.52/2007, conducted investigation and chargesheeted the respondent.