SANJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.6 in Crime No.173/2019 of Holenarasipura Town police station. The petitioner and five others were charge sheeted in the said case for the offences punishable under Sections 120B , 364 , 114 , 302 , 201 read with Section 34 of IPC.

(2.) The case of the prosecution in brief is as follows:

(3.) The dead body was recovered on 14.11.2019. Initially, the case was registered as unnatural death report and on investigation, the petitioner and other accused are implicated in the said case. The petitioner was arrested on 16.11.2019.