LAWS(KAR)-2020-6-424

RAGAVENDRA Vs. STATE OF KARNATAKA

Decided On June 19, 2020
RAGAVENDRA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader, and perused the records.

(2.) The petitioner stands trial for offences punishable under Sections 201 , 302 and 34 of Indian Penal Code in S.C.No.139/2019 on the file of the VI Additional District and Sessions Judge, Tumakuru. The petitioner's bail application in Crl.Mis.64/2020 is rejected by the Sessions Court by its order dated 29.1.2020.

(3.) The prosecution's case briefly stated is that information about a person being very seriously wounded was lodged with the Jurisdictional Police by a certain Boregowda on 21.3.2019. The aforesaid informant has stated that on 21.3.2019, when he was travelling near Bettappanahalli, he saw an assembly of persons and heard them speak about a injured being found close to a nearby bridge. The informant called for an ambulance and shifted the injured to Tumkur District Hospital, and at the hospital he was informed that the injured was no more.