SHANKARAPPA Vs. STATE BY TOWN POLICE

JUDGEMENT

(1.) . This petition is filed by the petitioners-accused Nos.1 to 4 under Sec. 439 of Cr.P.C. for grant of bail in Crime No.236/2020 registered by the Gubbi Police Station, for the offences punishable under Ss. 324, 326, 302 read with Sec. 34 of IPC.

(2.) Heard the arguments addressed by the learned counsel for petitioners and the learned High Court Government Pleader for respondent - State and perused the records.

(3.) Brief facts of the case of the prosecution is that one Sri Guruprasad lodged a complaint to the police on 7/11/2020 alleging that on 6/11/2020 between 2 and 2.30 p.m. while his father Siddalingappa and his brother Sudhakara and his uncle Vijayakumar were cleaning their land at Adaguru Village, at that time petitioners-accused, who are adjacent land owners, picked up quarrel with the father of the complainant at about 2.00 p.m. Accused No.1 held his father and accused No.3 assaulted on his head with iron rod, accused No.4 assaulted with hands on his stomach and legs and caused bleeding injuries. When his brother Sudhakar and uncle Vijayakumar came for his rescue, accused No.4 assaulted Sudhakar with club on his head and right shoulder and accused No.3 assaulted Vijayakumar with club on his head and right shoulder. The injured were taken to Hospital in an ambulance for treatment, but on 7/11/2020 at 7.30 a.m., the father of the complainant succumbed to the injuries. Based on the complaint, police registered a case in Crime No.236/2020 and during investigation arrested the petitioners on 14/11/2020 and remanded them to judicial custody. Petitioners moved a bail petition before the Sessions Judge, which came to be dismissed; hence, they are before this Court.