ASHOKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Y.R. Sadashiva Reddy, learned senior counsel appearing for the petitioners and the learned HCGP for the respondent-State.

(2.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in connection with Crime No.100/2020 of Vemagal police station, registered for the offences punishable under Sections 143 , 147 , 148 , 323 , 324 , 504 , 506 read with Section 149 of IPC. After the death of deceased namely Muninarayanamma, Section 302 of IPC was incorporated.

(3.) In brief, the case of the prosecution is that there was a civil dispute between accused No.1 and one Muniraja alias Delli Muniraju. In this background, on 15.05.2020 at about 5.00 p.m., when the first informant and others were working in their land, at that time, all the accused persons named in the FIR armed with the deadly weapons like chopper, iron rod, sickle and clubs having formed an unlawful assembly, came to the spot where the first informant and others were working. They abused them in filthy language and stating that they are supporting Muniraju, the accused persons assaulted the first informant, Venkateshappa, Sunil, Muninarayanamma, Mallika, Varalakshmi, Govinda Gowda, Delli Muniraju, Ashwathappa and Shanthamma. After committing the offence, all the accused persons threw the weapons and went away, threatening the first informant and others with dire consequences. The injured were taken to SNR Hospital, Kolar. One of the injured namely Muninarayanamma succumbed to the injuries on 20.05.2020.