SHARATH G. P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., to enlarge the petitioner on bail in Crime No.49/2022 of Konanakunte Police Station, registered for an offence punishable under Sec. 302 of IPC.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) It is the case of prosecution that on 14/2/2022 at about 10.30 pm, when the deceased started abusing the accused under the influence of alcohol, accused got enraged and picked a concrete brick which was lying by the side of the road and hit on the head of the deceased. On account of which, deceased sustained severe head injuries and died at the spot.