MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.8 under Section 439 of Cr.P.C. seeking bail in Crime No.142/2019 of Raibag Police Station registered for the offence punishable under Sections 143, 147, 148, 302, 201, 109, 120B, 157 and 506 R/W Section 149 of the IPC.

(2.) The case of the prosecution is that on 22.07.2019, the accused Nos.1 to 7 made conspiracy to kill deceased Mallappa as he used to inform the Police regarding the theft of cattle, sheep and goats by accused Nos.1 to 7 as there was dispute between them and as earlier accused Nos.1 to 7 used to give cattle, sheep and goats to deceased Mallappa for selling them. It is further case of the prosecution that the accused No.1 had illicit relationship with accused No.8 who is the wife of deceased Mallappa. The deceased Mallappa came to know regarding illicit relationship of accused No.1 with his wife, he stopped talking with accused No.1. It is further case of the prosecution that accused No.8 gave supari of Rs.50,000/- to accused No.1 to kill her husband deceased Mallappa. It is further stated that accused Nos.1 to 7 conspired with each other on 22.07.2019 and thereafter they secured Mallappa and made him to consume alcohol and assaulted him with deadly weapons and killed him. The case has been registered in Raibag Crime No.142/2019 for the offence punishable under Sections 143, 147, 148, 302, 201, 109, 120B, 157 and 506 R/W Section 149 of IPC. The petitioner-accused No.8 came to be arrested on 04.09.2019. The petitioner-accused No.8 had filed petition seeking bail before XI Addl. District and Sessions Judge Belagavi in Crl. Misc.No.2720/2019 and the same came to be rejected. Therefore, the petitioner-accused No.8 is before this Court seeking bail.

(3.) Heard the learned counsel for the petitioner/accused No.8 and learned HCGP for respondent-State. Perused the records.