RISHI S/O LATE NARAYANA SHETTY; H SATISHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.A 911/2011 is filed by accused no.1 and Crl.A 25/2013 is filed by accused no.2 in S.C.No.82/2006. They were tried for offences punishable under Sections 302, 201 r/w 34 IPC. The learned Sessions Judge convicted accused nos.1 and 2 for offences punishable under Sections 302, 201 r/w 34 IPC. Therefore, they are before this court.

(2.) We have heard Sri.I.S.Pramod Chandra, learned counsel for accused no.1, Sri.Vishal Kumar, learned counsel for Sri.R.Kothwal, learned counsel for accused no.2 and Sri.Vijaykumar Majage, learned Government Pleader for the State.

(3.) In brief, the case of prosecution is as follows :- Accused no.1 was a resident of Gondi Basavanahali village near Kushalnagar. Accused no.2 was a resident of Madapatna village near Kushalnagar. The deceased Shivalinga was also a resident of Gondi Basavanahali village. PW.1-Chandra is the father of deceased. PW.3-Bhavya is the younger sister of deceased. PW.5-Prema was residing in a portion of house belonging to accused no.1 in Gondi Basavanahali village. Accused no.1 was suspecting that his wife namely Mamatha (PW.9) had illicit intimacy with the deceased. Therefore, accused no.1 had grudge against the deceased. Accused no.2 was an associate of accused no.1.