SHANTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Section 439 of Cr.P.C. to enlarge her on bail in Crime No.102/2019 of Begur Police Station for the offences punishable under Sections 302 and 120B r/w. Section 34 of IPC.

(2.) I have heard Sri Bharath Kumar V., learned counsel for the petitioner through virtual Court and the learned HCGP for the respondent-State and perused the records.

(3.) Brief facts of the case as per the case of the prosecution are that the petitioner-Shanti and the deceased-Kannappa are husband and wife and they were blessed with a child by name Varun. They were residing in a rented house together in the house of one Sarojamma at Chikkabeguru, near BCR School. It is alleged that accused Nos.1 and 2 have developed physical contact with each other which came to the knowledge of the deceased. In fact, the deceased questioned accused No.1 and informed accused No.2 not to talk to accused No.1 and not to continue the said relationship. In this context, it is alleged that accused Nos.1 and 2 joined their hands together in order to take away the life of the deceased. On 21.6.2019, accused No.1 was ready with size stone to kill the deceased. When, deceased-Kannappa, petitioner-Shanti and child were there at home on 22.6.2019, accused No.2-Shanti gave signal to accused No.1 in the early hours of morning at about 6.30 a.m., accordingly, the accused No.1 went inside the house of deceased and locked the door from inside and committed the murder of the deceased.