MAHENDRA S/O. NAGANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE Petitioner is arrayed as accused No. 1 in Crime No. 260/2010 registered for offences punishable under Sections 364, 303, 201, 120B r/w. 149 of IPC.

(2.) DECEASED Raju was the husband of accused No. 6. (sic) developed illicit intimacy with her. The elders, in particular the father of deceased and others convened panchayat and advised accused Nos. 1 and 6 to mend then behavior. But they did not mend their behavior. On 21.5.2010, accused No. 1 with the help of other accused kidnapped deceased, assaulted him and threw him into a channel of Shimsha river, Algur and caused his death.

(3.) THE learned Government Advocate would oppose the bail application by contending that accused No. 1 had strong motive to commit the murder of deceased. The witnesses namely, Kudu Sadia and Eshwara had seen that deceased being kidnapped by Petitioner and other accused on 21.5.2010 at about 9.00 p.m. Thereafter, Petitioner was never seen alive. On the other hand, his dead body was found in a channel of Shimsha river.