RABIYA SAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and learned High Court Government Pleader for respondent - State and perused the material on record.

(2.) Crime No.124/2023 of Tumakuru Rural Police Station is registered against two unknown persons for the offence punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).

(3.) A perusal of the complaint lodged by one Thamanna Taj W/o. Ismail reveal that on 20/5/2023 at about 7.45 p.m., two unknown persons came on a red colour motor cycle and assaulted her husband with lethal weapons and committed his murder when he was in his shop at Yallapura, Kasaba Hobli, Tumakuru.