NABIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.176/2023 registered by Kolar Town police station, Kolar district for the offences punishable under Ss. 302, 114 read with Sec. 34 of IPC is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) FIR in Crime No.176/2023 was registered by Kolar Town police station against Roshan Zameer and 2 others for the aforesaid offences on the basis of complaint dtd. 18/9/2023 lodged by S.R.Yarab Pasha S/o Raheem Sab, who is the father of deceased Mujamil Pasha. In the complaint, it is averred that the complainant is owning ancestral property at Idrisha Mohalla and he is constructing a house in the said property. There is a dispute between the family members with regard to said construction and members of family had fought against each other earlier and cases were registered against each other.