ASHOK SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) TWO dead bodies of unknown male persons were noticed by CW1 N.Gopalakrishna Rao, Deputy RFO, Marasandra, Yelahanka Range at about 3.00 p.m., on 27.03.2012 while he was going around in the forest area. Immediately, he lodged a report before Bagalur police in that regard, based on which case in Crime No.50/2012 for the offences punishable under Sections 302 and 201 came to be registered against unknown persons and investigation was taken up.

(2.) DURING investigation, the dead bodies were identified as that of one Santosh Singh and Basant Lal Singh. During investigation on 12.04.2012 accused No.3 Mohammed Sadiq and on 14.12.2012 accused No.2 Amzad @ Angad Singh @ Punwasi and also accused No.4 Jagdeesh Singh were apprehended on suspicion. During interrogation, accused Nos.2 to 4 said to have confessed to the crime and also said to have disclosed that they have committed murder of two deceased persons at the instance of accused No.1 for which they were paid a sum of Rs.5,000.00 as advance. On the basis of such disclosure this petitioner was arraigned as accused No.1. Further, investigation revealed that accused No.1 wanted to marry one Ankita, daughter of CW2 Suraj Singh. However, CW2 rejected the said proposal and he settled the marriage of his daughter with deceased Santosh Singh. In that background accused No.1 wanted to eliminate deceased Santosh Singh so that he could marry said Ankita daughter of CW2. To accomplish the same accused No.1 said to have taken the services of accused Nos.2 to 4 who in turn took two deceased persons from beeda shop in an auto rickshaw on 25.03.2012 on the guise of providing them some work in a marriage function and thereafter, they took the two deceased to the forest area where they were killed. Thereafter, the petitioner was apprehended and later subjected to judicial custody. On completion of investigation, charge sheet came to be filed and the matter was committed to the Court of Sessions and is pending in SC No.223/2012 before the Fast Track Court, Devanahalli. The application filed by the petitioner for bail came to be rejected by the Sessions Court. Therefore, the petitioner is before this Court.

(3.) I have heard both the sides and perused the records made available.