JAYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on bail application.

(2.) The Circle inspector of Police, Sakaleshpura has submitted a charge sheet against accused Nos.1 to 3 for the commission of offence punishable under Sec. 302, 201 read with 34 of IPC .

(3.) The brief facts of the prosecution case is that on 14/15/3/2022 during night time within the jurisdiction of Rural Police Station, Sakaleshpura, accused No.1 has assaulted Anilraj with wooden club on his head and all over the body and committed the murder of Anilraj with regard to love affair with the daughter of petitioner. After committing murder of Anilraj, accused No. 1 along with accused Nos. 2 and 3 and the girl under conflict of law have buried the dead body of Anilraj in the land of Geethamani, W/o. Puttaswamy to conceal the evidence thereby committed the offence punishable under Sec. 302, 201 read with 34 of IPC .