NEELEGOWDA Vs. STATE BY BETTADAPURA POLICE STATION

JUDGEMENT

(1.) Appeal is directed against the Judgment convicting the accused and sentencing him to undergo imprisonment for life for the offence punishable under Section 302 of IPC in S.C.No.135/2012 dated 03/05.01.2013.

(2.) The substance of the case reflected from the records is, the accused-Neelegowda and deceased Manjula are spouses. It was a love marriage between them. Marriage is stated to have performed 15 years prior to the incident. It is stated that husband- Neelegowda was suspecting marital loyalty and character of his wife -Manjula and on 15.12.2011 at 10 P.M. he quarreled with her and told her he would kill her with an iron spade. Again on 16.12.2011 at about 3.00 A.M. Neelegoweda-accused picked up quarrel with his wife-Manjula and suspected her character and fidelity, assaulted and hit her with iron pick axe on the left portion of her head and other parts of the body due to which she sustained serious injuries and succumbed to them on the spot.

(3.) After the presentation of case before the trial Judge, accused was heard and charge was framed for the offence punishable under Section 302 of IPC and accused denied and claimed to be acquitted.