SHAIK IBRAHIM Vs. THE STATE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Additional SPP for the respondent.

(2.) PETITIONER is accused No. 3 in Crime No. 43/2015, on the file of Roza police station, Kalaburagi district. Offence alleged against the petitioner is punishable under Section 302 read with Section 34 of IPC.

(3.) DURING the course of investigation, the police came to know that this petitioner had financial transaction with the deceased and the deceased had not repaid the amount borrowed by him. In this regard, he is stated to have conspired with accused No. 1 and 2.