ERAMUDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order of conviction dated 30.12.2011 passed by the Fast Track Court -V, Madhugiri, in S.C. No. 159/2010, is called in question in this appeal by the convicted accused.

(2.) Case of the prosecution in brief is that the deceased Chithakka had illicit relationship with one Mudlagiriyappa (P.W. 8); she used to have illicit relationship with others also; the deceased Chithakka is the wife of the accused; the accused having suspected the fidelity of the deceased took the deceased about 15 -20 days prior to 20.03.2010 to an agricultural land situated at Kodamadagu village, had forcible sexual intercourse with her; thereafter, committed her murder by strangulating her neck and set the dead body of the deceased ablaze after pouring kerosene.

(3.) In order to prove its case, the prosecution, in all, has examined 18 witnesses and got marked 21 exhibits and 12 material objects. On behalf of the defence, no witness was examined. The trial Court, on evaluation of the material on record as aforementioned, convicted the accused for the offences for which he was charged.