SHIVAPUTRAPPA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners - accused Nos. 1 and 2 in Crl. P. No. 101824/2014 and the petitioners - accused Nos. 3 and 4 in Crl. P. No. 100004/2015 are charge sheeted in Tavaragera P.S. Crime No. 72/2014 FIR (SC/ST) No. 755/2014 numbered as S.C.(A.C) No. 43/2014 for the offences punishable under Sections 302 and 201 read with Section 34 of the Indian Penal Code, 1860 and Section 3(2)(v) and (vi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) THE case of the prosecution is, accused Nos. 1 and 2 suspected that the deceased Hanamagouda was responsible for their sister eloping with a person: to wreck their vengeance, accused No. 3 abetted them. They have procured the deceased to a dilapidated house at Mudagal village on 31.07.2014 and three of them have done him to death by assaulting with a chopper. Thereafter they have buried the dead body, again exhumed the body, burnt the same and disposed of the bones in Koodalasangama river. The accused Nos. 1 and 2 confessed their guilt with accused No. 4....etc.

(3.) SRI K.S. Patil, learned High Court Government Pleader opposes the petition.