BIRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 439 of Cr.P.C. is filed by the petitioner - accused to enlarge him on bail in Crime No.12/2022, registered by the Talikoti Police Station, for the offences punishable under Ss. 302 and 201 of IPC, pending on the file of II Additional District and Sessions Judge, Vijayapura in S.C.No.273/2022.

(2.) The case of the prosecution is that, 15 years prior to the lodging to the FIR, at the instance of the deceased, the wife of the accused was sent to the parental home, since the accused used to quarrel with her after consuming alcohol. Having a grudge against his father, for having sent her wife to her parental home and not taken any interest in getting her back to her matrimonial home, on 15/1/2022 between 09.00 a.m. to 10.00 p.m. the accused drove the Mini Goods Vehicle bearing Reg.KA-28- B-9064 and dashed against the deceased near their agricultural land. Thereafter, realizing that, the vehicle was not insured and in order to get compensation dropped the vehicle near the house of CWs.20 and 21 and picked up a Ashok Leyland Mini Goods Vehicle bearing Reg.No.KA-28-D-6879 and parked the vehicle over the dead body of his father.

(3.) Heard the learned counsel for the petitioner - accused and the learned High Court Government Pleader for the respondent No.1 - State.