HEMANTH KUMAR R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is accused No.1 is seeking to be enlarged on bail pursuant to his detention with respect to the proceedings in Crime No.8/2020 for the offences punishable under Sections 120B , 302 read with Section 149 of CPC.

(2.) The case as made out by the prosecution is that on 23.01.2020, complaint came to be made at 12.30 a.m. by Karthik stating that his brother-in-law has been murdered at 5th Cross of Azad Nagar, Bangalore. It is further submitted that when the informant along with his elder brother came to the scene of occurrence, they noticed that the police had shifted the dead body and they went to the hospital and saw the dead body of Lokesh Kumar. On the basis of the said information, complaint came to be lodged, FIR is registered, investigation is complete and charge sheet has been filed.

(3.) It is to be noticed that the charge sheet makes out a case of commission of offence by all of the accused after having conspired together and it is further stated that the premise of such imputation against the accused is on the basis of the version of the witnesses - C.Ws. 3 and 4 (C.Ws. 2 and 3 as per Column No. 14 of the charge sheet) and hereinafter referred to as witnesses C.Ws. 2 and 3.