MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned senior counsel appearing for the petitioners and learned HCGP for the respondent-State.

(2.) The petitioners are arraigned as accused Nos.1 to 5 respectively in Crime No.123/2020 of Siddapur Police Station, registered for the offence punishable under Section 306 of IPC.

(3.) The first informant is the mother of the deceased by name Srirama. The petitioners No.1 and 2 are brothers-in-law of the first informant and uncles of the deceased. Petitioner No.3 is the son of petitioner No.2. Petitioner No.5 is the daughter of petitioner No.2. Petitioner No.4 is son-in-law of petitioner No.2.