SHEKARA Vs. THE STATE

JUDGEMENT

(1.) PETITIONER is the lone accused in case bearing Crime No. 110/14 on the file of Holenarasipura Rural police station. Offence alleged against him is punishable under Section 302 of IPC. He has been in judicial custody since 12.4.2014.

(2.) PERUSED the records and heard the learned counsel for the petitioner and the learned HCGP.

(3.) ACCORDING to the first informant, he was coming in front of the house of the deceased on the morning of 12.4.2014 and came to know that deceased Dasegowda had been murdered by his son Shekara. He found the dead body of Dasegowda and then he is stated to have enquired about the cause of death with the wife of Dasegowda and she is said to have told him that on 7.4.14 deceased had come up fully drunk and at about 7.30 p.m. there was some exchange of words between the father and son and son had told his father that he had virtually ruined his house. He had told him that he would not allow him to climb the coconut trees in future by making him permanently immobile. Stating so he is stated to have assaulted with a wooden reaper to his shoulder and legs and when the wife of the deceased and the wife of the petitioner tried to rescue Dasegowda, he assaulted him on his head. Then both of them snatched the wooden reaper from him. It is mentioned that they did not take the injured to the hospital since the petitioner had threatened them not to take him to the hospital. On 11.4.14 at about 8 p.m. Dasegowda breathed his last. On the basis of the first information lodged by Chikkegowda, case has been registered.