ANTONY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions are preferred under Sec. 439 of Cr.P.C. by accused Nos.1 and 2 to enlarge them on bail in S.C.No.117/2022 pending on the file of the Court of I Additional District and Sessions Judge at Davangere.

(2.) Heard the learned counsel for petitioners and learned SPP appearing for the State and perused the material on record.

(3.) It is the case of prosecution that on 29/11/2021 at about 7.10 p.m., accused Nos.1 and 2 with an ulterior motive committed the murder of one Basavaraj Gubbiwada by strangulating him with a rope and took away a gold finger ring weighing about 6 grams valued at Rs.20,000.00, cash of Rs.60,000.00, his mobile phone and his motorcycle.