MITHUNA @ KUNTA MITHUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) In the present petition, the Police have laid a charge sheet against the petitioners and other accused persons, which is registered in C.C.No.29137/2019 and later culminated in S.C.No.89/2020 for the offences punishable under Sections 143 , 109 , 364 , 147 , 148 , 302 read with 149 of the Indian Penal Code .

(3.) The brief facts of the case are that, accused No.1, the deceased-Sunil and accused Nos.2 to 15 were all known to each other. Accused No.1 was behaving like a boss to all the others, but the deceased-Sunil was adamant and he was not treating accused No.1 as his boss. The deceased-Sunil was wandering around by proclaiming that one day or the other he would kill accused No.1. It is alleged that all accused persons have conspired together in order to do away with the life of the deceased-Sunil. In this context it is alleged that on 30.08.2019, accused Nos.6 to 15 have abducted the deceased-Sunil and took him to accused No.1 and in turn accused Nos.1 to 5 have taken the deceased to various places and finally they took him near Muniyappa Layout, 7th Main road, 6th Cross to a vacant site, and assaulted the deceased with their hands and accused Nos.2 to 5 have caught hold the hands and legs of the deceased in order to facilitate accused No.1 to throw a size stone on the head of the deceased.