MUNIKRISHNA @ KRISHNA ETC. Vs. STATE

JUDGEMENT

(1.) The appellants before us have challenged the judgment and order dtd. 31/8/2010 passed by the High Court of Karnataka in a Criminal Appeal which has upheld the order of conviction and sentence passed by the Trial Court against the appellants which convicted the appellants under Sec. 302 read with Sec. 34 IPC, and has sentenced them for life imprisonment. We had heard Shri Lakshmeesh S. Kamath, learned counsel for the appellant and Shri Nikhil Goel, learned Additional Advocate General for the State at length on 24/8/2022 and granted leave in the case, which was then reserved for judgment.

(2.) An FIR was lodged on 12/10/2000 at 1:15 PM mid night, which was the intervening night between 11th October and 12/10/2000 by the son-in-law of the deceased, S. Ramakrishnan. As per the FIR, his father-in-law, who was seventy-two years of age, and was living alone in house No.19/1 Haudin Road, Ulsoor, was murdered by some unknown persons. The deceased last spoke to his daughter (wife of the informant), at about 6:30 PM that evening. Informant then says that his wife and him left their house in the evening that day (11/10/2000) to attend a dinner engagement. They returned home at about 11:15 PM. On their return they received a call from a cousin Dr. B. Anarth Narayan, of the Indian Institute of Sciences. Dr. Narayan informed him that he had received a telephone call at about 10.00 PM, from one Sundar who is a neighbour of his father-in- law. Sundar had informed that the gates of the house of his father-in-law were open and lights were also on, which seemed unusual at that hour in the night. On this information, the informant and his wife rushed to the house of his father-in-law. He was apprehending that his father-in-law may have collapsed, since he had a history of heart disease. When they reached the house at around 11.30 PM, they immediately had an impression as if something was burning in the kitchen. This drew them to the kitchen, where they found the dead body of S. Ramakrishnan. They also noticed that the cupboards of the living room were open and the purse of her father was missing where he normally kept approximately Rs.3000.00. They immediately informed the Police and the FIR was lodged and Criminal Case No.600 of 2000 was registered for the offence punishable under Sec. 302 at Police Station, Ulsoor, Bengaluru and investigation commenced.

(3.) Meanwhile, Inquest had started at about 07:00 AM in the morning of 12/10/2000, and it is completed at 09:30 AM that day. The inquest report states that a male person about 72 years old by the name of S. Ramakrishnan s/o Subbaraya Ayyer, found dead at No. 19/1, Haudin Road, Ulsoor, Bengaluru on the day of 12/10/2000.