SUNIL Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. by accused No.1, praying to enlarge him on bail in Crime No.77/2020 of University Police Station, Kalaburagi, registered for offence punishable under Section 302 R/w Section 34 of IPC.

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

(3.) The case of prosecution is that, deceased Vishal is the son of complainant-CW.1. Complainant had lent a sum of Rs.3,10,000/- to accused No.1 on interest basis. The said accused had failed to return the money taken from her. In this connection, deceased was insisting him to return the money taken from his mother. Hence, accused No.1 hatched a plan with accused Nos.2 and 3 to eliminate him. On 26.06.2020 at about 4.00 p.m., accused Nos.1 to 3 in the guise of consuming arrack secured the deceased near the Nala situated near Naganahalli cross. Thereafter, they picked up quarrel with him and accused No.1 stabbed him with knife on his abdomen; accused No.2 assaulted him with hands and accused No.3 pushed him towards the drainage and they committed his murder.