MANJU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent - State and perused the records of the case.

(2.) FIR No.142/2019 dtd. 5/6/2019 of Denkanikottai Police Station was registered against unknown persons for the offence punishable under Sec. 279 and 304A of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short), on a complaint lodged by one Muniraj, brother of deceased Sampangi. Accused No.1 by name Uday Kumar @ Uday came to be arrested in Crime No.240/2019 of Denkanikottai Police Station. During interrogation, he confessed having committed the murder of Sampangi along with other accused persons. The Sec. were altered from 279 and 304A of IPC to 143, 302, 201 and 149 of IPC in Crime No.142/2019. Other accused were also arrested.

(3.) Accused Nos. 2 and 6 were granted bail in Criminal Petition No.32724/2019 vide order dtd. 16/12/2019 by the High Court of Judicature at Madras. Accused No. 1 was also enlarged on bail. Thereafter, on the point of jurisdiction, the case was transferred to Harohalli Police Station, Ramanagara District and registered as crime No.387/2020 for the offence punishable under Ss. 143, 302, 201 read with Sec. 149 of IPC.