BHARATH ALIAS BHATTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is arrayed as accused no. 8 in Crime No. 295/2012 pending committal for offences punishable under Sections 143, 147, 148, 302 r/w 149 IPC. Heard learned counsel for petitioner and learned SPP for the State.

(2.) AS per investigation records, the petitioner and other accused being the members of unlawful assembly are alleged to have committed the murder of one Manikanta (their rival) at about 6.15 p.m., on 20.09.2012 in Kurubarahalli circle within the jurisdiction of Mahalakshmi Layout P.S.

(3.) THE learned SPP referring to the statement of one Prabhu would submit that this petitioner and the deceased were at larger heads. They were leading rival groups of local rowdies. As per the statement of Prabhu, the petitioner had assaulted the deceased with a long.