NAGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail in crime No.177/2022 of Ramanagara Rural P.S., registered for the offence punishable under Sec. 302 of IPC.

(2.) Heard both sides and perused the records.

(3.) The case of the prosecution in brief is that, on 31/5/2022 at about 2.30 p.m., the accused assaulted on the chest of the deceased by name Shivanna with stone, on account of which he collapsed and then shifted to Narayana Hospital, Ramanagara and for higher treatment, shifted to Jayadeva Hospital in Bengaluru. However, on the way to the hospital, he breathed his last. Then he was brought to Bidadi Government Hospital wherein, he was declared dead by the doctor.