MURALI N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner Nos.1 and 2 under Section 439 of Cr.P.C for regular bail.

(2.) Petitioners/accused Nos.1 and 2 in Crime No.433/2019 registered by the Mahadevapura Police Station, for the offences punishable under Sections 302 , 120B read with 34 of IPC.

(3.) The case of the prosecution is that on the complaint of one Prasad Kumar brother of one Chalapathy (hereinafter referred to as deceased), the respondent police registered the case on 13.09.2019. It is alleged by the complaint that on 13.09.2019 at 11 to 11.30 am, when the brother of the complainant/informant namely, Chalapathy was working in his workshop along with one Zabiulla, at that time, petitioner Nos.1 and 2 Manjunatha and four others came to the workshop with deadly weapons and assaulted Chalapathy, due to which, Chalapathy succumbed to the injuries. After the registration of the case, the police arrested these two petitioners and other accused. They were produced before the Magistrate. In turn, they were remanded to judicial custody. The petitioners had approached the Sessions Judge in Crl.Misc.No.26014/2019, which came to be dismissed. Hence, they are before this Court.