MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Sec. 439 of Cr.P.C., for granting bail in Crime No. 274/2022 registered by Chitradurga Rural Police Station, charge sheeted for the offences punishable under Ss. 302 , 201 , 109 , 120(B) r/w Sec. 34 of Indian Penal Code pending on the file of I Addl. Civil Judge (Jr.Dn.) and JMFC, Court Chitradurga District, Chitradurga in C.C. No.2688/2022.

(2.) Heard the arguments of learned counsel for the petitioners and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the complaint filed by Smt. Chinnamma, the mother of the deceased Swamy alleging that on 14/6/2022 her son Swamy was found missing in the house and later she came to know through her relative that a dead body was found on 14/6/2022, she went along with her relatives and identified the dead body as her son. Subsequently, she stated that the accused Nos.1,3,4 and 5 have attacked her son a month prior to the incident, on the ground that her son Swamy used to be staring at the wife of accused No.1 and on that ground she suspected that accused persons have committed the murder.