RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these petitions arise out of the very same crime, they are taken up together and disposed of by this common order.

(2.) Petitioners-accused Nos.1 to 3 have been charge sheeted for the offences punishable under Ss. 364, 302, 201 R/w Sec. 34 of IPC.

(3.) The case of the prosecution is that, on 10/7/2021, the petitioners-accused Nos.1 to 3 came to Nedalgi village in a car and enquired with CWs.3 and 23 with regard to the whereabouts of deceased Channabasappa, and they informed that he went to Jeeratagi village and accordingly, accused went to Jeeratagi village and forcibly took the deceased in a car and after forcibly making him to consume alcohol, accused No.2 tied his belt around the neck of the deceased and placed his body on a railway track situated at Martur- Hirenandur Railway Track and threw a stone on his head and committed the murder.