DAYANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on bail application.

(2.) On the basis of the complaint filed by one Smt.Mamatha, Gandasi Police Station have registered a case in Crime No.146/2022 against petitioner for commission of offences punishable under Ss. 302, 201, 114, 34 of IPC.

(3.) It is the case of the prosecution that 30 years ago, the marriage of accused No.1 was performed with the deceased Ravisha and after two years accused No.1 left her husband and child, as there was no understanding between them. About 4 years ago, the CW-1 had contracted second marriage with deceased and they were living happily, in the year 2002, land measuring 3 acre 28 guntas in survey No.1/33 at Rangapura Kaval was granted in favour of the accused No.1. Regarding that land there was frequent quarrel between accused No.1 and the deceased. Hence, accused No.1 had grudge against her husband-deceased. When the matter stood thus, on 29/11/2022 at about 11.00 a.m., the deceased left the house for grazing cattle. On the same day at about 3.00 pm accused Nos.1 and 2 came by motor cycle bearing registration No.KA-44.K-6248 near the land of the deceased and picked up quarrel with him, the accused Nos.1 and 2 assaulted on the left leg, back, head and ear of the accused with club and caused his death. Then they informed the said fact to the accused No.3-Dayananda. Thereafter, accused No.3 in collusion with accused Nos.1 and 2 took the deceased to Arasikere Hospital by ambulance for treatment stating that deceased suffered injury due to stampede of cattle and caused disappearance of evidence of the offence. Thus, the accused have committed the offences punishable under Ss. 302, 201, 114, 34 of IPC.