CHANDRA @ CHANDRASHEKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is the sole accused before the Court of Principal District and Sessions Judge, Mysore (for short, 'trial Court') in SC No.295/2011.

(2.) The appellant/accused has challenged the judgment of conviction and order of sentence passed against him by the trial Court in the said case for the offence under section 302 of IPC and sentenced him to undergo imprisonment for life and to pay fine of Rs.10,000/- with default sentence of simple imprisonment for three months.

(3.) The brief factual matrix of the case on hand are that, the accused is no other than the husband of the victim-Kamala. There is no dispute with regard to their marriage and after the marriage, they lived together for some time at various places. It is also not disputed that the deceased Kamala is the wife of the accused and she was not happy with her husband and has taken shelter in her mother's house at that relevant point of time, ie., Particularly as on the date of the incident, the deceased was in the house of her mother (PW.3).