CHOWDEGOWDA D.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioners/accused Nos.2 to 4 in Crime No.110/2020 registered by K.M. Doddi Police Station, Mandya, for the offence punishable under Sections 341, 302, 120-B, 109 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case is that the son of the complainant was murdered and at the first instance, a case was registered against unknown persons. Subsequently, four accused persons are arrayed for the offence punishable under Sections 341 and 302 of IPC. The voluntary statement of accused No.1 was recorded and he reveals that the victim was troubling his sister and hence his sister committed suicide. Thereafter, he continued to trouble his another sister and her marriage was solemnized. Even after the marriage also, he was telling accused No.1 that how his another sister will lead marital life and hence he has approached these petitioners, who have been arrayed as accused Nos.2 to 4 and they promised him to help him out. On the date of the incident, he went and made attack on the victim and committed the murder and thereafter sought help of the petitioners. The voluntary statement of other accused persons is also recorded.