JAGADISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The police after the investigation laid the charge for the offences punishable under Ss. 365, 504, 302, 201 read with Sec. 34 of IPC.

(2.) The summary of the charge sheet is that, the deceased had abused the accuse Nos.1 and 2 by referring to their mother and sister and as such, to teach him a lesson, the accused No.2 as a rider and accused No.1 as a pillion rider, took the deceased to a deserted place, and thereafter the accused No.1 is said to have assaulted the deceased with stone repeatedly, and the accused No.2 kicked the deceased on his leg, and the deceased succumbed to the injuries on the spot.

(3.) Heard the learned counsel for the petitioner - accused No.1 and the learned High Court Government Pleader for the respondent - State.