NOOR KHAN Vs. STATE

JUDGEMENT

(1.) Petitioners are accused Nos.3, 4, 5 and 8 in Crime No.150/2019 of Narasimharaja Police Station, Mysore. Petitioners and four others were charge sheeted in the said case for the offences punishable under Sections 307 , 109 , 114 , 201 , 450 , 120(B) read with Section 34 IPC and Section 25 of the Arms Act.

(2.) It was alleged that petitioners and accused Nos.2, 6 and 7 instigated accused No.1 to commit murder of Tanveer Sait sitting MLA of Mysore city. It was further alleged that due to such instigation on 17.11.2019 at about 11.15 p.m. near Balbhavan grounds, Bannimantapa, Mysore accused No.1 assaulted Tanveer Sait with knife on his neck, attempted to commit his murder and caused him grievous hurt.

(3.) According to the prosecution accused No.1 was the actual assailant. The allegations against all other accused is that they were conspirators and abettors.