RAJASHEKAR Vs. STATE

JUDGEMENT

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

(2.) FIR is registered against 10-15 unknown persons on a complaint lodged by one Prasanna. During investigation, the statements of the eye witnesses were recorded. The accused were arrested and blood stained clothes, mobile phones etc., were recovered at their instance. Test Identification Parade was also conducted. Charge sheet is filed against accused Nos.1 to 8 for offence punishable under Ss. 143, 144, 147, 302 , 201 r/w 149 IPC .

(3.) The case of the prosecution is that on account of previous enmity, all the accused formed an unlawful assembly and committed the murder of one Bharath by stabbing him with a knife on 24/4/2022 at about 1.10 a.m., near Kengeri Railway Station, Bengaluru City.