MOHAMMED AKBAR ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the records.

(2.) The charge-sheet papers disclose that the petitioner is arraigned as accused No.3 along with other accused persons under Sections 394, 120-B read with Section 34 of IPC.

(3.) It is alleged that on 23.10.2018 accused Nos.1 to 4 have conspired with each other in order to rob one Mr. Abdul Kalid - complainant, who was having an areca nut shop in front of Natikal Trophical Saw Mill in Mangalore Taluk at Manjanady Village. It is alleged that the complainant after closing his shop was proceeded with an amount of Rs.50,000/- in a red colour bag at that time accused Nos.1 and 2 intercepted him on motorcycle and accused No.1 pushed the complainant and snatched the bag containing Rs.50,000/- and ran away on the motorcycle along with accused No.2