VINOD @ VINOD KUMAR Vs. THE STATE

JUDGEMENT

(1.) This petition has been filed by petitioner-accused No.2 under Section 482 of Cr.P.C. to quash the charge sheet in C.C.No.966/2010 (Crime No.409/2009) in connection with S.C.No.319/2016, pending on the file of LXV Additional City Civil and Sessions Judge, Bengaluru, registered for the offences punishable under Sections 341, 302 r/w 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned Additional SPP for respondent No. 1-State.

(3.) The case of the prosecution in brief is that on 14.10.2009 at about 10.00 p.m. near veterinary hospital at My sore road, when the deceased Ambi @ Raja Shekar and his friends CWs. 1 to 3 were returning after having dinner at Select Hotel, accused Nos.1 to 5 wrongfully restrained the deceased and with a common intention accused Nos.4 and 5 caught hold of the deceased, accused Nos.1 and 2 assaulted him with knife on his right thigh, accused No.3 assaulted him with razor on his left shoulders resulting in grievous bleeding injuries and death has been occurred. On the basis of the complaint, as case has been registered in Crime No.409/2009.