MALLIKARJUNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in C.C.No.2908/2021 (Crime No.112/2021) of Chamarajanagar Rural Police Station, Chamarajanagar District, for the offence punishable under Ss. 341, 504, 302, 307, 114 read with 34 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that there was a civil dispute between the parties and when the victim and injured questioned the very act of these two petitioners when they were cutting the fencing, both of them with an intention to take away the life of the victim and also injured, inflicted injury with machete. The specific allegation against accused No.2 is that he held him and made him to fall on the ground and facilitated accused No.1 to inflict injury and apart from that, he also inflicted injury with machete on the hand of the injured eye-witness. As a result, caused bone deep injury and hence case has been registered and the police have investigated the matter and filed the charge-sheet.