HANUMANTHA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.243/2021 of Jagalur Police Station, Davanagere District, for the offences punishable under Ss. 302 and 201 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case of the prosecution is that accused Nos.1 and 2, who are having illicit relationship; with an intention to eliminate the husband of accused No.2, both of them conspired with each other and on the date of the incident, the victim went to Kutturu and while returning from Kutturu to Tuppadhahalli, on that day, accused No.2 sent him to buy the groceries and informed about the same to accused No.1 and thereafter accused No.1 took him and consumed the alcohol, fisted on his face and also all over the body and strangulated him. Thereafter, he carried the dead body of the victim in his motorcycle and thrown the same near the agricultural land of Sokke Yaralakatte.