BASAGOND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 439 of Cr.P.C. to grant bail in Crime No.85 of 2019 registered for the offences punishable under Section 302 and 201 read with Section 34 of IPC of Savalagi Police Station (CC.No.260 of 2019 pending on the file of Principal Senior Civil Judge and JMFC, Jamakhandi).

(2.) The facts briefly stated are that on the complaint filed by the mother of the victim Smt Laxmibai, the police have registered the case. The allegations in the complaint are that on 23.08.2019 the complainant had came to the house of her daughter- Kalavati. On 29.08.2019 morning at about 11.00 am her grandson Praveen had taken the cattle grazing near the house. Her daughter Kalavati and son-in-law Siddarai were at home. At that time the accused No.1- Basagonda, accused No.2 Gurupad and his wife Geeta entered the house and started assaulting her son-in-law and then accused Nos.1 and 2 strangulated the victim Siddarai with the rope, when complainant's daughter Kalavati tried to rescue him, all the accused assaulted with bedaga on her head. By hearing the hue and cry her grandson Praveen came near the house. Accused Nos.1 and 2 took the dead body of victim-Siddarai in a car bearing registration No.KA-28/M-7849 towards Savalagi. In the meanwhile, some persons gathered there.

(3.) Heard the learned counsel for the petitioner- accused No.1 and learned HCGP and perused the prosecution records.