SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri A.N.Radhakrishna, learned counsel for the appellants and the learned High Court Government Pleader for respondent No.1-State. Counsel for respondent No.2 is absent.

(2.) This is an appeal filed under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act ['SC/ ST Act ' for short]. The appellants are accused No.5 and 6. By order dtd. 24/8/2021, the court below rejected their application for bail under Sec. 439 of Cr.P.C. Hence this appeal.

(3.) The prosecution case is that on 4/5/2021, in between 8.00 and 8.15am, pursuant to conspiracy among the accused, one Kumar was killed. The motive appears to be that the deceased did not share the commission amount with accused No.1 and therefore accused No.1 conspired with other accused for eliminating Kumar.