RAKSHIT P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.1 in Crime No.46/2019 of Bagalagunte Police Station. Accused No.2 is the child in conflict with law. Hence, he is tried separately before the appropriate Court. Petitioner is charge sheeted in the said case for the offence punishable under Section 302 read with section 34 of IPC.

(2.) Petitioner and the deceased Dayasagar were studying in II PUC in Soundarya college within the jurisdiction of Bagalagunte police station. Dayasagar suffered stab injuries on his neck on 30.01.2019 in the toilet room of the fourth floor of his college building. He was shifted to the hospital, but was declared 'brought dead' due to the said injuries.

(3.) It is alleged that the petitioner and the deceased Dayasagar were interested in CW.26 and therefore, they had rivalry over that. In that background, it is alleged that on 30.01.2019, he secured the victim through the child in conflict with law and stabbed him in the toilet. The petitioner is in judicial custody since 30.01.2019.