SHIVALINGU ALIAS SHIVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are ar-rayed as accused in Crime No. 75/09 regis-tered for offences punishable under Sections 302 read with Section 34 IPC by Yelandur Police.

(2.) As could be seen from the first infor-mation and the investigation records, that on 10.08.2009 the petitioners 1 and 2, in furtherance of intention to commit murder of deceased Mahadeva, took him to the pump house of the 1 petitioner at Kavudavadi Village and assaulted him with a blunt object and caused his death and thereafter fled from that place. The presence of dead body was brought to the notice of Sub-inspector of Police of Yelandur Police Station, who visited the place and submitted a report. A case was registered and the accused were arrested. After investiga-tion of the case, a charge sheet was filed for aforesaid offences.

(3.) I have heard Sri H.S. Chandramouli, learned counsel for the petitioners and learned Government Advocate for the State.