MANJEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed under Sec. 14 (A) of SC/ST (P.A.) Act, 1989 by the sole accused in Crime No.20/2022 of Hulsoor Police Station, Dist: Bidar, registered of the offence punishable under Ss. 302 and 504 of IPC and Ss. 3 (1) (s) and 3 (2) (v) of the SC/ST (P.A.) Amendment Act, 2015.

(2.) Heard the learned counsel for appellant and the learned counsel appearing for respondents and perused the material on record.

(3.) Brief of facts of the prosecution case are that deceased - Prabhakar is a shepherd by profession. The accused was demanding the deceased to give a sheep to him and he was threatening that he will kill him and take the sheep. On 21/3/2022 at about 11.00 a.m. deceased took his sheep for grazing towards Bettabellakunda, along with CW.8 - Jnaneshwar. Accused came to the said place and gave a sum of Rs.200.00 to CW.8 to bring liquor. At about 12.00 noon, CW.8 returned to the spot and saw the accused holding a club and going towards the place where the deceased was grazing the sheep. Accused abused the deceased in filthy language and assaulted him with the club on his head and left shoulder stating that he has not given sheep to him and committed his murder. Thereafter, he threw the club at the spot and ran-away.