LAWS(KAR)-2023-7-1542

SRINIVASULU Vs. STATE

Decided On July 25, 2023
SRINIVASULU Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This appeal is filed by the appellant/accused No.3 challenging the order dtd. 12/4/2023 passed by the III Additional District and Sessions Judge, Tumakuru in Crl.Misc.No.365/2023. In the impugned order, the learned Sessions Judge has rejected the bail petition of the appellant/accused No.3 sought in Crime No.125/2021 (Spl.Case.No.346/2022) of Medigeshi Police Station for the offences under Ss. 302 and 201 read with Sec. 34 of IPC and Sec. 3(2)(va) of SC/ST (Prevention of Atrocities) Amendment Act, 2015.

(2.) Heard learned counsel for the appellant, learned HCGP for respondent No.1/State. Notice has been served to respondent No.2 and she is present before the Court.

(3.) Charge sheet discloses that accused No. 1 picked up quarrel with the deceased Ramesh Babu and accused Nos. 2 to 7 assaulted him with hands and legs, accused No.4 held the legs of the deceased tightly, accused Nos. 5 and 6 held his hands, accused Nos.2 and 3 strangulated him with plastic wire.