B.L.VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.1 is before this Court seeking to release him on bail in Crime No.110/2019 of Badavanahalli Police Station (pending on the file of IV Additional Sessions Judge, Tumakuru sitting at Madhugiri) for the offences punishable under Sections 201 , 302 read with Section 34 of IPC.

(2.) I have heard Sri. Madhukar M. Deshpande learned counsel for petitioner/accused No.1 virtually and Sri Mahesh Shetty, learned counsel for the respondent - State.

(3.) The gist of the case of the prosecution in brief is that petitioner/accused No.1 was having illicit relationship with the daughter of the deceased. After she got divorced to her first husband, they were living together but the deceased was not liking petitioner/accused No.1 and her daughter living together and along with CW.7. She went to the house of petitioner/accused No.1 and abused that they are affecting their prestige and in that light, petitioner/accused No.1 with an ill-will and with an intention to eliminate, called accused No.2 by promising him to give some cash. On 02.12.2019 at about 8.30 p.m., accused No.2 brought the deceased from her house on motor cycle bearing Registration Nos.KA-06- EA-7131 and accused No.1 on the motor cycle bearing registration No. KA-52-K-6704 at about 11.00 p.m., when the deceased has gone for attending the nature call, at that time, with the help of saree worn by the deceased, both accused Nos.1 and 2 strangulated and have thrown the body near Sy.No.2/2017 in the bush. On the basis of the complaint, a case has been registered against unknown persons and after investigation, the charge sheet has been filed.