SYED ISAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused No.1 feeling aggrieved by the rejection of his petition filed under Sec. 439 of Cr.P.C. by the II Additional District and Sessions Court at Shivamogga in Special Case No.406/2021 has preferred this appeal under Sec. 14(A)(2) of the SC/ST (POA) Act, 1989.

(2.) Charge sheet is filed by Shikaripura Town Police Station in connection with Crime No.1/2021 against the appellant and another for offences punishable under Ss. 302 , 504 read with Sec. 34 of IPC and Sec.

(3.) (1)(r), 3(1)(s) and 3(2)(v) of SC/ST (POA), Amendment Act 2015. 3. Accused Nos.1 and 2 are alleged to have picked up quarrel with the deceased by name Manoj on 1/1/2021 at about 12.30 a.m., and abused him in filthy language referring to his caste and the present appellant stabbed him near his chest by means of a knife and committed his murder.