SANDEEP A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.323/2019 registered by Devarajeevanahalli Police Station, Bengaluru City, for the offences punishable under Sections 302 and 201 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case is that, the petitioner and the deceased were friends and the deceased had informed the wife of this petitioner that this petitioner is having illicit relationship with another woman. Because of this, there was a rift between the husband and wife. When this petitioner came to know about the said fact, he made his mind to take away the life of the deceased and made him to consume alcohol. Thereafter, the petitioner assaulted the deceased on his forehead with a beer bottle and then assaulted with a lamp stand on the head and face of the deceased. When the wife of this petitioner heard the noise, she came out and witnessed the incident and when she tried to console him, he took her and confined in a room.