BASAWARAJ Vs. STATE THROUGH SHORAPUR P.S.

JUDGEMENT

(1.) PETITIONER who is ranked as accused No.3 is facing charge for the offences punishable under Sections 143, 147, 148, 341, 504, 506, 302, 109 r/w. Section 149 OF IPC along with 9 others in Crime No.213/2010 which is now converted to S.C.No.46/2011 on the file of the Sessions Judge at Yadgir.

(2.) HEARD Sri Nandakishore Boob, learned counsel for the petitioner and Sri Sanjay A. Patil, learned Addl. SPP.

(3.) ON the basis of his report, petitioner who is ranked as accused No.3 and others were arrested and confined to judicial custody. After investigation, final report was filed compiling the material collected during the investigation which spells out each one's overt act. The overt act attributed to the petitioner is, he caused injury to the navel of the victim while others have caused injuries to the face, neck and other parts of the body. Accused Nos.4 and 5 are alleged to have caused injury to the stomach and also to face, likewise there is allegation accused Nos.1 and 2 have also caused fatal injuries.