RAVI S/O PURU RATHOD Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for the respondent.

(2.) Petitioner is the sole accused in Crime No.257/2014, on the file of Sedam police station. After concluding the investigation, charge sheet is filed for the offence punishable under Section 302 of IPC.

(3.) Case on hand relates to the alleged murder of a lady by name Sunita, aged between 25 to 30 years. She was residing in Udagi village, Sedam taluk and was stated to be living with her husband. The dead body of this lady Sunita was found in the land of one Ariff on 21.10.2014. It is a clear case of murder, as could be seen from the post mortem report.