R. RANJITH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned High Court Government Pleader for the State. Perused the materials on record.

(2.) It is alleged that, when the complainant along with his friend C.W.2 after selling some gold at Davangere, was proceeding towards Mysuru in a car, carrying cash of Rs.1,10,000.00. Accused Nos.1 to 10 with a common object of committing dacoity followed them in two different cars and waylaid complainant's car and got down from their cars holding iron jack rod and pistol and hit the window shield of the complainant's car and assaulted the complainant and his friend and by threatening them, snatched the bag containing cash.

(3.) The petitioners namely accused Nos.1 and 2 were caught by the public from the spot and rest of the accused fled away. Accused No.10 came to be arrested on 25/9/2022. After his arrest, the first informant/C.W.1 has identified him. The further statement of C.W.1 has been recorded.