AADAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C., by accused Nos.1 and 2, seeking to enlarge them on bail in Crime No.06/2021 of Mudgal Police Station, registered for offences punishable under Sections 506, 302 R/w Section 34 of IPC. On completion of investigation, charge sheet has been filed against accused Nos.1 to 4 for offences punishable under Sections 302, 504, 506 R/w Section 34 of IPC.

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

(3.) Brief facts of prosecution case are that, the marriage of deceased Sanna Yankoba and accused No.3 Pamamma was performed 12 to 13 years prior to the date of incident. They were living along with their three children. In view of misunderstanding between the couple, on 27.12.2020, deceased left his wife in her parental house in Todaki village. On 16.01.2021, accused No.1 namely, the father of accused No.3 asked the deceased to take back his wife and children. Thereafter, the deceased along with some villagers came to the house of accused No.1. A quarrel ensued and in the said quarrel, all the accused held the deceased, assaulted him and with an intention to commit his murder, pushed him towards the wall. The deceased sustained head injuries and died.