RAJU H M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under section 439 Cr.P.C. The petitioner is facing trial in S.C.No.518/2017 on the file of the LXVIII Additional City Civil and Sessions Judge, Bengaluru for the offence punishable under sections 342 and 302 of IPC.

(2.) Heard the petitioner's counsel and the High Court Government Pleader.

(3.) The prosecution case is that when the deceased demanded of the petitioner to repay Rs.10,000/- borrowed from him, the petitioner was said to have assaulted the deceased with an iron rod causing injuries which led to the death of the deceased. Complaint was made by the wife of the deceased. Investigation has been completed and charge sheet has been filed.